(3)[ The term of office of a member of the Bar Council of India elected by the State Bar Council shall(i)in the case of a member of a State Bar Council who holds office ex officio, be two years from the date of his election [or till he ceases to be a member of the State Bar Council, whichever is earlier]; and(ii)in any other case, be for the period for which he holds office as a member of the State Bar Council:Provided that every such member shall continue to hold office as a member of the Bar Council of India until his successor is elected.] [ Inserted by Act 21 of 1964, Section 3.]
