(7)[ [Subject to the provisions of the proviso to section 36A, no person] [Sub-section (7) and Explanation was inserted, by Maharashtra 7 of 1988, section 4(c).] who has held office as a member of the Executive Council for two terms or more shall be eligible for being elected or nominated, as continued as such member.Explanation. - For the purposes of this sub-section, any elected or nominated member who, -(i)has, any time before the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigned his office as such member or ceased to be such member for any reason whatsoever; or(ii)is elected or nominated as such member in any vacancy occurring during the period of a term; or(iii)after the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigns his office as such member or ceases to be such member for any reason whatsoever, before the completion of his term of office as such member, he shall be deemed to have held office as such member for the whole of that term.]
