(1) The President and Vice-President of the 1 [State] Council shall be elected by the members from among themselves: Provided that for five years from the first constitution of the 2 [State] Council, the President shall, if the 2 [State] Government so decides, be a person nominated by the 2 [State] Government who shall hold office during the pleasure of the 2 [State] Government, and where he is not already a member, shall be a member of the 2 [State] Council in addition to the members referred to in section 21 or 23, as the case may be. (2) The President or Vice-President shall hold office as such for a term not exceeding five years and not extending beyond the expiry of his term as a member of the 2 [State] Council, but subject to his being a member of the 2 State] Council, he shall be eligible for re-election.Open in Lexace · Ask the AI about this section
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