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State of West Bengal - Section

Section 14 in The West Bengal Homoeopathic System of Medicine Act, 1963

14. The Vice-President.

(1)The members of the Council shall, at the first meeting after every periodical reconstitution, elect a Vice-President from among themselves in such manner as may be prescribed.
(2)The Vice-President shall hold office for the period mentioned in section 11 :Provided that a Vice-President, shall cease to hold office if he ceases to be a member of the Council.
(3)If the Vice-President dies or resigns his office or ceases to hold office, the members of the Council shall elect, from among themselves, another Vice-President in such manner as may be prescribed and such Vice-President shall hold office for the unexpired portion of the term of office of the previous Vice President whose office he fills.