Section 4 in Jammu and Kashmir Nursing Council Act, 2012
4. Term of office of the nominated Members and causal vacancies
(1) Subject to the provisions of this section, the term of office of a nominated member shall be four years or till he retires on attaining the age of superannuation, whichever is earlier.(2)A nominated member shall be eligible for re-nomination only once at the end of his term of office.(3)A nominated member may at any time resign his membership in writing under his hand addressed to the President and the seat of such member shall be declared vacant from the date of acceptance of his resignation.(4)A nominated member shall be deemed to have vacated his seat if he is absent without excuse, sufficient in the opinion of the Council from three consecutive meetings of the Council where the interval between the first and third of the said meetings exceeds six months:Provided that the Council may permit any member to absent himself from meeting for any period not exceeding six months.(5)A casual vacancy in the Council shall be filled by fresh nominations, and the person so nominated to fill the vacancy shall hold for the remainder of the term for which the member in whose place he was nominated.(6)If any member dies or resigns his membership or retires on attaining the age of superannuation or ceases to be a member as provided under sub-section (4), the vacancy shall be filled within one month of the notification of the vacancy by fresh nomination.
