Section 8(1) in Travancore-Cochin Medical Practitioners Act, 1953
(1)Save as otherwise provided in this Act. the term of office of the members other than the ex-officio member shall-(a)in the case of the first councils, be for a period of two years commencing from the Date on which the first meeting of such councils is held; and(b)in the case of any council other than the first council, be for a period of five years from the Date on which the first meeting of such council is held.
