(3)Any person appointed as an adviser ' to the Secretary of State shall hold office for a term of five years and shall not be eligible for reappointment:Provided that-(a)any person so appointed may by writing under his hand resign his office to the Secretary of State;(b)the Secretary of State may, if he is satisfied that any person so appointed has by reason of infirmity of mind or body become unfit to continue to hold his office, by order remove him from his office.
