Section 3(8) in The Delhi Medical Council Act, 1997
(8)Notwithstanding anything contained in sub-section (3)-(a)in respect of the constitution of the Council for the first time under this Act, the members thereof shall be nominated by the Government from amongst persons qualified to be elected or nominated as members o f the respective category; and(b)the members so nominated shall hold office for such period not exceeding three years in the aggregate as the Government may, by notification in the Officer Gazette, specify.
