6. Term of office of the member of the State Board.
(1)Subject to the other provisions of this Act, every member of the State Board shall hold office for a term of three years from the date on which the notification under section 5 has been published. On the expiry of such term, a member shall be eligible for re-appointment or re-election.(2)A casual vacancy occurring in the State Board at any time during the term of three years shall be filled for the remaining portion of such term in the same manner in which the membership, that falls vacant, was originally filled up.(3)The State Board shall be competent to exercise all its powerS at any time notwithstanding the fact that any vacancy or vacancies in its membership may remain unfilled for the time being.(4)Notwithstanding the expiry of three years specified in sub-section (1), every member of the State Board shall continue to hold office until the first meeting of the next State Board at which a quorum is present.
