- The members of the Council shall hold office for a period for five years from the date of selection or nomination as may the case be :Provided that a member notwithstanding the expiry of his term shall hold the office till the appointment of his successor or for a period of six months whichever is earlier and shall also be eligible for reelection/re-nomination ; provided further that no person elected/ appointed as a member other than the ex officio members of the Council shall hold the office for a continuous period exceeding 10 years :Provided that the term of a member of the Council specified in clauses (iii) and (iv) of sub-section (2) of section 7 shall cease as soon as he ceases to be the member of Parliament or the State Legislative Assembly/Legislative Council as the case may be.
