(2)Save as otherwise provided, nominated members of the Governing Council shall hold office for a period of three years and such members shall be eligible for nomination for not more than another period of three years:Provided that where a member is nominated to the Governing Council to a casual vacancy, the period of office held by such member shall be construed as a full period of three years for the purpose of this sub-section:Provided further that where a nominated member of the Governing Council is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Governing Council, ex-officio, he shall by notice in writing signed by him and communicated to the Vice-Chancellor within seven days of his taking charge of his appointment choose whether he will continue to be a member of the Governing Council by virtue of his nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such choice he shall be deemed to have vacated his office as a nominated member.
