(1) Save as otherwise provided in this section, the term of office of a member of a Board shall be[ five years] 2[ and shall commence from the date of the notification of his election or nomination under 3[ sub- section (7) of section 13], or from the date on which the vacancy has occurred in which he is elected or nominated, whichever date is later: 4[ Provided that the Central Government may, when satisfied that it is necessary in order to avoid administrative difficulty, extend the term of office of all the elected members of a Board by such period, not exceeding one year, as it thinks fit;] 5[ Provided further that a member whose term of office has been so extended, shall cease to hold office on the date of the notification of the election of his successor under sub- section (7) of section 13.] 6[