Section 6 in Arunachal Pradesh Nursing Council Act, 2011
6. Term of office and casual vacancies.
(1)Subject to the provisions of sections 7 and 8 and the rules made under this Act, the term of the nominated member shall be of three years.(2)A nominated member shall be eligible for re-nomination as the case may be, after the expiry of his or her term of Office.(3)The powers of the Council shall be exercised notwithstanding any vacancies in the number or its members fixed under section 4.
