Section 8 in The Maharashtra Veterinary Practitioners Act, 1971
8. Tenure of office.
(1)The members of the Council, other than the President, shall hold office for a term of five years from the date of their election or nomination or until their successors have been duly elected or nominated, whichever is longer, and shall be eligible for re-election or re-nomination, as the case may be:Provided that, a member falling under clause (b) or elected under clause (d) of sub-section (1) of section 4 shall hold office only so long as he is the Principal of a veterinary college in the State, or is a member of the Senate or the Court of the University as the case may be.(2)Any elected or nominated member may at any time resign his office by letter addressee to the President. Such resignation shall take effect from the date on which it is received by the President.(3)If any vacancy occurs in the office of a member of the Council through death, resignation or otherwise previous to the expiry of the period of his office, the vacancy shall be filled in accordance with the provisions of sub-section (1) of section 4, and such person shall hold office for the remainder of the period for which the member in whose place he is appointed was elected or nominated.(4)Leave of absence may be granted by the Council to any member for a period not exceeding six months.
