(1)The term of office of the General Council shall be five years from the date of the first meeting as appointed by the Government after the election of the members, unless dissolved earlier under section 68.(2)Notwithstanding anything contained in sub-section (1) above, the Chief Executive Councilor of the Executive Councilors shall cease to hold office as such forthwith if he, for any reason, ceases to be a member.(3)Notwithstanding anything contained in sub-section (1) the Governor may, if he is satisfied that circumstances so exist which render the holding of the election, as provided, impracticable, extend the term for a period not exceeding one year.
