(3)The term of office of a Councillor elected or [nominated] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under this section shall expire at the time at which it would have been elected [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] at the general election or bye-election, as the case may be.
