28. Term of office of members of Corporation Sports Council, Municipal Sports Council etc.
(1)Every member of the Corporation Sports Council, Municipal Sports Council. Town Sports Council, Block Sports Council and Village Sports Council, other than the ex-officio members shall hold office for a period of five years from the date of his nomination:Provided that the term of office of the student representatives nominated to the Corporation Sports Council, the Municipal Sports Council and the Town Sports Council shall be one year from the date of their nomination.(2)No person shall be nominated as a member for more than two consecutive terms.
