Section 5(1) in Telangana Medical Practitioners Registration Act, 1968
(1)The Council shall elect in the prescribed manner from amongst its members a Chairman who shall, unless he ceases to be a member of the Council earlier, hold office for a period of two years from the date of his election as Chairman and shall be eligible for re-election:Provided that for a period of two years from the date of the first constitution of the Council under this Act, [one of the ex-officio members referred to in clause (d) of subsection (2) of section 3 nominated by the Government] [Substituted by Act No. 28 of 1986.] shall be the Chairman of the Council.
