- [(1) The term of office of members of the Senate, other than the ex-officio members and the members whose term has been specified under this Act and the life members, shall be three years from the date of their election or nomination, as the case may be, and shall include any further period which may elapse between the expiration of the said three years and the date of the next succeeding election or nomination not being a election or nomination to full up any casual vacancy under Section 61:] [Re-numbered by Act. 18 of 1993 as Sec. 20(1).]Provided that a member elected, or nominated as representative or any body shall be deemed to vacate office with effect from the date on which he ceases to be a member of the body which elected or nominated him :[Provided further that the tenure of office of the elected members under subsection (18) of Section 19 shall be one year with effect from the date of their election.] [Substituted by Act 67 of 1982.](2)[ The Senate shall have prepetual succession and any of its acts or proceeding shall not be invalid merely because of any vacancy or vacancies in its membership.] [Inserted by Act 18 of 1993.]
