(4)The persons nominated under clauses (xiv) to [(xxi)] [ Substituted by Act 24 of 1977, Section 2, for " (xx)" (w.e.f. 2.8.1977).] inclusive, of sub-section (3) shall, unless their seats become vacant earliest by resignation, death or otherwise, hold office for three years from the date of their nomination, but shall be eligible for re-nomination:Providedthat the persons nominated under clauses (xvii) and (xviii) shall hold office only for so long as they hold the appointments by virtue of which their nominations were made.
