(5)When the office of the President is vacant or the President is incapacitated and there is either a vacancy in the office of the Vice - President or the Vice-President is incapacitated, the Registrar shall after giving notice of not less than seven clear days to the members of the Council, convene a meeting for the election of a President if there is a vacancy in that office, and until a new President or Vice - President is elected and assumes office, or either the President or the Vice - President recovers from his incapacity, as the case may be the [Director of Health Services] [Substituted by Act 15 of 1961.] shall, not withstanding anything contained in this Act, be ex-officio President of the Council.
