Section 8 in Uttarakhand Medical Service Selection Board Act, 2015
8. Terms of Office and conditions of service of Member.
(1)The Chairman or every other Member shall hold office for a term of six years from the date he assumes his office;Provided that no member including the Chairman shall hold office as such after he as attained the age of seventy years or he has completed his term, whichever is earlier.[Provided further that the first Chairman of the Board shall be appointed for six year from the date of his appointment.] [Inserted by section 2 of UK Act no 27 of 2016.](2)The Chairman or other Member may, at any time, by writing under his hand addressed to the State Government resign from his office.(3)The Chairman or other member may he removed from his office by an order made by the State Government on the ground that he has acquired any of the disqualifications specified in section 10 or on the ground of misconduct or incapacity after an inquiry made by a judge of the High Court in the manner as may be prescribed in which such Member has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.(4)The salary and allowance payable to, and other terms and conditions of the Chairperson or the members shall be such as may be prescribed.
