Section 4 in Uttarakhand Medical Council Act, 2002
4. Term of the Council.
(1)The Government shall, by notification in the official Gazette, publish the names of the members.(2)Save as otherwise provided by this Act, a member shall hold office for a term of five years from the date of publication of the notification under sub-section (1) :Provided that where a person is elected by members of medical faculty of a medical college, or is an ex-officio member, he shall cease to hold office as a member if he ceases to belong to that faculty or, as the case may be, ceases to hold such office, before the expiry of his term.(3)Save as otherwise provided by this Act, the president or the Vice-president shall hold office from the date of his election up to the day on which his term of office as member expires.(4)The term of office of an outgoing member shall, notwithstanding anything contained in sub-section (2) be deemed to extend and to expire with the day immediately preceding the day on which the names of the successor members are published under sub-section (1).(5)The term of office of an outgoing President or Vice-President shall, notwithstanding anything contained in sub-section (3), be deemed to extend and to expire with the day immediately preceding the day on which the successor President or Vice-President as the case may be, is elected.(6)An outgoing member, President or Vice-President, shall be eligible for re-election or re-nomination for one more consecutive term only.(7)Leave of absence may be granted by the council to any member for a period not exceeding six months.
