(1)Members of the Syndicate, other than ex-officio members, shall hold office for a term of four years from the date of their nomination:Provided that no person nominated in his capacity as a member of a particular body or as the holder of a particular office shall be a member of the Syndicate for a longer period than three months after he has ceased to be such member or holder of such office unless in the meanwhile he again become a member of that body or the holder of that office:Provided further that a member other than an ex-officio member shall notwithstanding the expiration of his term, continue to hold office until his successor is nominated:Provided also that no person other than an ex-officio member shall be eligible to hold office for more than two terms in succession.
