Section 5 in Himachal Pradesh Nurses Registration Act, 1977
5. Term of office of members.
(1)Except as otherwise provided in section 3, and in this section, the term of office of member of a the Council, other than a member appointed by virtue of his office, shall be five years and shall commence from the date on which the appointment or election of such member, as the case may be, is notified in the Official Gazette by the State Government.(2)A member, other than a member appointed by virtue of office, where appointed or elected in place of a member who has for any reason vacated his office earlier than his term, shall hold office for the remaining period of the term of the member in whose place he has been appointed or elected.(3)Notwithstanding anything contained in this Act, an outgoing member shall, unless State Government otherwise directs, continue in office until the election or appointment of his successor is notified.(4)An outgoing member shall, if he is otherwise qualified, be eligible for being re-elected or re-appointed.(5)The term of office of a member of the Council appointed by virtue of his office shall continue so long as he holds the office by virtue of which he is such a member.
