- [(1) The term of office of a member of the Council nominated or elected under section 4 or nominated under section 5 shall commence on such date as may be notified in this behalf by the State Government in the Official Gazette.] [Sub-Section (1) substituted by West Bengal Act 16 of 1954.](2)[ Subject to the provisions of section 9 and section 10, the term of office of members shall be five years plus such period as may elapse between the period of five years aforementioned and the date notified in the notification under sub-section (1) next following such period of five years.] [Sub-Section (2) substituted by West Bengal Act 16 of 1954.](3)Any member shall, if not disqualified for any of the reasons mentioned in section 6, be eligible for re-election or re-nomination at the end of his term of office.
