(2)[ The persons nominated under clauses (ii), (ii-a) and (iii) of sub-section (1), shall hold office for a period of three years :Provided that a member of the Ramlila Committee nominated under clause (ii-a) of sub-section (1) shall cease to hold office as such member if he ceases to be a Councillor of the Municipal Council, Vidisha.] [Substituted by Madhya Pradesh Act No 68 of 1976.]
