Section 5 in The Jammu and Kashmir Pharmacy Act, 2011
5. President and Vice-President of Council.
(1)The President and Vice-President of the Council shall be elected by the members of the said Council from among themselves;Provided that for five years [from the date of constitution of the first Council after the commencement of the Jammu and Kashmir Pharmacy (Amendment) Act, 1968] [Substituted by Act VIII of 1968 for 'From the first constitution of the Council'.] the President shall be a person nominated by the Government who shall hold office at the pleasure of the Government and where he is not already a member, shall be a member of the Council in addition to the members referred to in section 3.(2)An elected President and Vice-President shall hold office as such for a term not exceeding five years and not extending beyond the expiry of his term as a member of the Council, but subject to his being a member of the Council, he shall be eligible for re-election.
