- The nominated and co-opted Governors shall, save as is herein otherwise provided, hold office for a period of three years from the date of the publication of their names in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by Adaptation of Laws Order, 1937.]:Provided that the said period of three years shall be held to include any period which may elapse between the expiration of the said three years and the date of the publication of names of new Governors in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by Adaptation of Laws Order, 1937.]:Provided also that the nominated and co-opted Governors shall be eligible for re-appointment.
