(7)Every member of the State Sports Council other than ex-officio members, shall subject to the provisions of this Act and the rules made thereunder, hold office until the next reconstitution of State Sports Council.Provided that no member nominated or elected in his capacity as a member of a particular body or as the holder of a particular office shall continue as a member beyond a period of three months after he has ceased to be such member or holder of such office unless he again becomes such members or holder of such office within such period:Provided further that, the term of office of a member referred to in item (c) under the heading "elected members" shall be one year from the date of his election.Explanation. - For removal of doubts, it is hereby clarified that a member referred to in the preceding proviso shall not cease to be such member solely on the ground that he has ceased to be the captain of university team within the period of one year specified in the said proviso.
