Section 8(1) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994
(1)The term of office of a member, other than an ex officio member, shall be,—(a)in case of appointment under clause (e) or clause (f) of sub-section (2) of section 7, three years; * * *Provided that the term of office of a member elected under clause (f) of sub-sction (2) of section 7 shall come to an end as soon as the member becomes a Minister or Minister of State or Deputy Minister, or the Speaker or the Deputy Speaker of the House of the People, or the Deputy Chairman of the Council of States or ceases to be a member of the House from which he was elected; and(b)in case of appointment under clause (g) of the said sub-section, one year.
