Section 5(1) in Maharashtra Homoeopathic Practitioners' Act, 1960
(1)Save as otherwise provided by this Act, the term of office of the members, whether elected or nominated, shall be for a period of five years commencing from the date on which the first meeting of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 7(a)(i).] is held [under clause (a) of subsection (3) of section 4.] [These words, brackets, letter and figures were substituted for the words and figure 'after the election of the members under section 3' by Maharashtra 16 of 1988, Section 7(a)(ii).]
