Section 5 in Arunachal Pradesh Nursing Council Act, 2011
5. Election and term of the office President and Vice-President.
(1)President and Vice-President : - At its first meeting, the Council shall proceed to elect the President and Vice-President from amongst the Members thereof.The members present shall elect from amongst themselves a Chairperson for conducting the proceedings till the election of the President is held. Names shall be proposed and seconded by members at the meeting. Votes shall be taken by ballot, each member present having one vote for the election of the President and another one vote for the election of the Vice-President. In case of a tie, the chairperson shall have the right of casting vote.(2)When any vacancy arises in the office of the President or the Vice-President, the Council shall elect the President or the Vice-President as the case may be, at the first meeting, called after such vacancy.(3)The term of the President and the Vice-President shall be two years. The same person shall not be eligible to hold the office of the President for more than two consecutive terms.
