(1)save as otherwise provided in this Act. The term of office of the members other than the ex-officio members shall, -(a)in the case of [the first Council constituted after the commencement of the Travancore - Cochin Nurses and Midwives (Amendment) Act, 1960] [Substituted by Act 15 of 1961.] be for a period of two tears commencing from the date on which the first meeting of such Council is held; and(b)in the case of any Council other than [the first Council constituted after the commencement of the Travancore - Cochin Nurses and Midwives (Amendment) Act, 1960] [Substituted by Act 15 of 1961.] be for a period of five years from the date on which the first meeting of such Council is held.
