(2)Save as otherwise provided in this Act, a member, other than an ex officio member, shall hold office for a term of five years from the date of publication of the notification under sub-section (1) :Provided that, where a person is elected under paragraph (v) of clause (b) of sub-section (3) of section 3, he shall cease to hold office as a member if he ceases to be a registered medical practitioner.
