(1)Notwithstanding anything contained in section 19 or 22, no person who has held office as a member for a total period of six years in any one or both of the following authorities, namely:-(a)the Governing Council; and(b)the Executive Councilshall be eligible for nomination to any of the said two authorities.Explanation:For the purpose of computing the total period of six years referred to in this sub-section, the period of three years during which a person held office in one authority by nomination and the period of three years during which he held office in another authority by nomination shall be taken into account, and accordingly such person shall not be eligible for nomination to any one of the said two authorities:Provided that for the purposes of this sub-section, a person who has held office in any one of the said two authorities in a casual vacancy, shall be deemed to have held office for a period of three years in that authority:Provided further that for the purposes of this sub-section if a person is nominated to one authority and such person becomes a member of another authority by virture of the membership in the first mentioned authority, the period for which he has held office in first mentioned authority alone shall be taken into account.
