Section 5 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
5. Term of office.
(1)Save as otherwise provided, the term of office of the non-official members of the Board, other than the Board deemed to be established and constituted under sub-section (6) of section 3, shall be five years commencing from the date on which the first meeting of such Board is held :Provided that an outgoing member shall continue in office until the election or appointment of his successor, as the case may be.(2)The outgoing member shall be eligible for re-election or re-appointment.
