3. [ Term of office [Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986). ]
.-The terms of office of the members referred to in clauses (c), (d) and (e) of sub-section (1) of section 12 of the Act, shall be three years from the date on which their appointment is notified in the Official Gazette:Provided that member shall, notwithstanding the expiry of a period of three years, continue to hold office until the appointment of his successor is notified in the Official Gazette:Provided further that a member appointed to fill a casual vacancy shall hold office for the remaining period of the term of office of the member in whose place he is appointed and shall continue to hold office on the expiry of the term of office until the appointment of his successor is notified in the Official Gazette. ]
