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Provisions for Determining The Terms of Office of Members 1. Except as provided in the succeeding paragraphs the term of office of every member shall expire on the date specified against his name in the above list. 2. The term of office of- (a) One of the six members specified against serial numbers 4 to 9, (b) One of the two members specified against serial numbers 19 and 20, and (c) Two of the eight members specified against serial numbers 28 to 35, shall be increased so as to expire on the 20th April, 1958. 3. The term of office of one of the four members specified against serial Nos. 44 to 47 shall be reduced so as to expire on the 20th April, 1954. 4. The members whose terms of office are to be increased under paragraph 2 and the member whose term of office is to be reduced under paragraph 3 shall be determined as soon as may be after the ap-pointed day by lot drawn in such manner as the Chairman of the Legislative Council of Madras may direct.    |
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