Section 8 in Gujarat State Council for Physiotherapy Act, 2011
8. Term of office and filling up of casual vacancies.
(1)Subject to the provisions of this section, an elected or nominated member shall hold office for a term of five years from the date of his election or nomination, as the case may be :Provided that the member nominated under section 3 shall hold office during the pleasure of the State Government.(2)An elected or nominated member may, at any time, resign his membership by writing under his hand addressed to the President and the seat of such member shall, from the date on which such resignation is accepted by the President become vacant.(3)An elected or nominated member shall be deemed to have vacated his seat-(i)if he is absent without the permission of the Council from its three consecutive ordinary meetings and his seat is declared vacant by the Council; or(ii)in the case of a member whose name is required to be included in the register of Physiotherapists, his name is removed from such register; or(iii)if he ceases to be a member of the Council; or(iv)if he becomes subject to any of the disqualifications mentioned in section 9.(4)Any vacancy occurring in the office of any member, or account of any reason whatsoever, shall be filled by fresh election or nomination, as the case may be, and the person so elected or nominated shall hold office, subject to the provisions of sub-section (1) for the remainder of the term for which the member was elected or nominated, as the case may be.(5)If a vacancy occurs in the office of the President or the Vice-President, whether by reason of his death, resignation or otherwise, it shall be filled by fresh election by and from amongst the members of the Council.(6)A member of the Council shall be eligible for re-election or renomination but no member shall be eligible for re-election or renomination if he has been a member continuously for a period of ten years.(7)Where the said term of five years is about to expire in respect of any member, a successor may be elected or nominated at any time within three months before the said term expires but he shall not assume office until the said term has expired.
