(2)Nothing in sub-section (1) shall have application in respect of-(i)ex-officio, members referred to in section 21 (a), Class I, but not including members of the Syndicate who are not otherwise members of the Senate referred to in item (10);(ii)ex-officio members referred to in section 24(2)(a), class I and section 25 (b), Class II and(iii)the Life member referred to in section 25(b), Class I.]
