(1)save as otherwise provided in this Act. The term of office of the members other than the ex-officio members shall, -(a)in the case of [the first Council constituted after the commencement of the Travancore - Cochin Nurses and Midwives (Amendment) Act, 1960] [Substituted by Act 15 of 1961.] be for a period of two tears commencing from the date on which the first meeting of such Council is held; and(b)in the case of any Council other than [the first Council constituted after the commencement of the Travancore - Cochin Nurses and Midwives (Amendment) Act, 1960] [Substituted by Act 15 of 1961.] be for a period of five years from the date on which the first meeting of such Council is held.(2)An outgoing member shall continue in office until the election or nomination, as the case may be of his successor.(3)An outgoing member shall be eligible for re-election or re-nomination if otherwise qualified.
