Section 6(1) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(1)Save as otherwise provided by this Chapter, the term of office of elected and nominated members shall be for a period of five years commencing from the date from which the first meeting of the Board is held after the members are elected under sub-section (3) of section 3;Provided that the term of office of members appointed to the Board constituted immediately after this Chapter comes into force [and the members elected for the first time and nominated under sub-section (3) of section (3)] [Inserted by Act 11 of 1992 w.e.f. 24.04.1992] shall be for a period of [four years] [Substituted by Act 8 of 1969 w.e.f. 15.03.1962] from the date on which the first meeting of such Board is held.
