(2)Members nominated under clauses (c) and (i) and elected under clauses (j), (k) and (1) shall hold office for [three years] [Substituted by M.P. Act No. 9 of 1954.] from the date on which the nominations or elections are notified in the Gazette by the State Government ;[Provided that if a person nominated under clause (c) or clause (i) ceases for any reason to be a member of the body from which he was nominated, he shall forthwith cease to be a member of the Board and his office shall become vacant.] [Added by M.P. Act No. 9 of 1954.]
