(2)The term of office of elected members other than those referred to in clause (i) of paragraph (B) in class II and of the nominated members referred to in paragraph (D) in class II shall be five years and of the members referred to in clause (i) of paragraph (B) in class II shall be for one academic year:Provided that every person elected under paragraph (A) or paragraph (B) in Class II or nominated under clause (i) of paragraph (D) in Class II shall continue to hold office of a member of the Court so long only as he is a member, of the electing body or, as the case may be, bodies or is a Principal or a headmaster or a secondary teacher of a high school or a teacher or a student or Dean of Faculty or Professor of University Department, or University teacher or a head of a recognized institution, as the case may be.] [Sub-section (5A) inserted by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f. 09-12-1981).]
