The term of the members of the joint Committee, including co-opted members shall be co-extensive with the term of office of the members of the Local Bodies which appointed them as members of the Joint Committee, provided that the term of office of the members appointed by either local authority shall be held to include any period which may elapse between the expiry of such term as defined above and the date of first meetings, of such Joint Committee held subsequent to the appointment of new members by either Local Body.
