(5)Save as otherwise provided, nominated members of Executive Council shall hold office for a period of three years and such members shall be eligible for nomination for not more than another period of three years:Provided that where a member is nominated to the Executive Council to a casual vacancy, the period of office held by any such member shall be construed as a full period of three years for the purpose of this sub-section:Provided further that, where a nominated member of the Executive Council is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Executive Council ex-officio he shall by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment choose whether he will continue to be member of the Executive Council by virtue of his nomination or he will vacate office as such other member and become a member ex-officio by virtue of his appointment, and the choice shall be conclusive. On failure to make such a choice he shall be deemed to have vacated his office as a nominated member.
