(2)A member of the Committee shall hold office,-(a)if he is a member elected under clause (a) or clause (b) of sub-section (1), for a term of three years from the date of his election;(b)if he is a member nominated under clause (c) of sub-section (1), until he is replaced or removed from office by the State Government;(c)if he is an ex-officio member referred to in clause (d) of sub-section (1), until he ceases to be a member of the Board :Provided that if a member of the Committee ceases to be a member of an affiliated sports organization or to be a member of the Association, as the case may be, before the end of his term of office as member of the Committee, he shall cease to hold office as a member of the Committee and there shall be deemed to be a casual vacancy in the seat of such member.
