Section 5 in The Pharmacy Act, 1948

5. President and Vice President of Central Council.

(1) The President and Vice- President of the Central Council shall be elected by the members of the said Council from among themselves. 7[

(2) 8[ The President] or Vice- President shall hold office as such for a term not exceeding five years and not extending beyond the expiry of his term as member of the Central Council, but subject to his being a member of the Central Council, he shall be eligible for re- election: 9[ Provided that if his term of office as a member of the Central Council expires before the expiry of the full term for which he is elected as President or Vice- President, he shall, if he is re- elected or re- nominated as a member of the Central Council, continue to hold office as President or Vice- President for the full term for which he is elected to such office.]

1. The word and letter" Part A" omitted by the Adaptation of Laws (No. 3) order, 1956.

2. Ins. by Act 70 of 1976, s. 3 (w. e. f. 1- 9- 1976 ).

3. Subs. by the Adaptation of Laws (No. 3) Order, 1956, for" each such".

4. The words" either a registered medical practitioner or" omitted by Act 70 of 1976, s. 3 (w. e. f. 1- 9- 1976 ).

5. Subs. by s. 3, ibid. for the proviso (w. e. f. 1- 9- 1976 ).

6. The" Explanation" omitted by s. 3, ibid., (w. e. f. 1- 9- 1976 ).

7. Proviso omitted by Act 24 of 1959, s. 5 (w. e. f. 1- 5- 1960 ).

8. Subs. by Act 70 of 1976, s. 4, for" an elected President" (w. e. f. 1- 9- 1976 ).

9. Added by s. 4, ibid. (w. e. f. 1- 9- 1976 ).

Mode of election.