(1)The Chairman shall hold office during the pleasure of the State Government.(2)Subject to the provisions of this Act a member of the Board, other than the members appointed under clause (a) of sub-section (4) of Section 3 and the ex-officio members referred to in sub-section (5) of that Section shall hold office during the pleasure of the Government [***] [Words 'and in any case not exceeding a period of three years commencing on the 1st day of April next following his appointment, and the member appointed under clause (a) of sub-section (4) of Section 3 shall hold office during the pleasure of the State Government' deleted by Gujarat 1 of 1999, dated 9th March 1999].
