Section 18(3) in The West Bengal University of Health Sciences Act, 2002
(3)The terms of office of the members of the General Council shall be in the following manner :-(a)the term of office of the members of the General Council shall, subject to the provisions of clauses (b) and (c) of this sub-section, be three years:Provided that the term of office of the members of the first General Council shall be five years;(b)where a member of the General Council becomes a member by reason of the office or appointment he holds or is a nominated member, his membership shall terminate when he ceases to hold such office or appointment, as the case may be, or his nomination is withdrawn or cancelled;(c)a member of the General Council shall cease to be a member of that Council if he resigns, or becomes of unsound mind, or becomes insolvent, or is convicted, of a criminal offence involving moral turpitude, or if a member, other than the Vice-Chancellor or Pro-Vice-Chancellors, accepts a full time appointment in the University, and(d)any vacancy in the General Council shall be filled up either by appointment or nomination, as the case may be, of a person by the respective authority entitled to make the same and the person so appointed or nominated shall hold office for so long as the member in whose place he is appointed or nominated could have hold office if such vacancy had not occurred.
