Section 6 in All-India Institute of Medical Sciences Act, 1956
6. Term of office of, and vacancies among members.
(1)Save as otherwise provided in this section, the term of office of a member shall be five years from the date of his nomination or election;Provided that the term of office of a member elected under clause (g) of section 4 shall come to an end as soon as he [becomes a Minister or Minister of State or Deputy Minister, or the Speaker or the Deputy Speaker of the House of the People, or the Deputy Chairman of the Council of State or] [Inserted by Act 33 of 2000, Section 2 (25-8-2000) ] ceases to be a member of the House from which he was elected.[Provided that the President of the existing Institute shall also be the President of every corresponding Institute and other Institutes established on and after the commencement of the All-India Institute of Medical Sciences (Amendment) Ordinance, 2012, till such date the Central Government nominates a separate President for every corresponding Institute and other Institutes established after such commencement.] [Inserted by Act 1 of 2012.](2)The term of office of an ex officio member shall continue so long as he holds the office in virtue of which he is such a member.(3)The term of office of a member nominated or elected to fill a casual vacancy shall continue for the remainder of the term of the member in whose place he is nominated or elected.(4)An out-going member shall, unless the Central Government otherwise directs, continue in office until another person is nominated or elected as a member in his place.(5)An out-going member shall be eligible for re-nominating or re-election.(6)A member may resign his office by writing under his hard addressed to the Central Government but he shall continue in office until his resignation is accepted by that Government.(7)The Manner of filling vacancies among members shall be such as may be prescribed by rules.
