Section 9 in The West Bengal Council Of Higher Secondary Education Act, 1975
9. Term of office of the President. -
The appointment of the President under clause (a) of sub-section (1) of section 4 shall be for such period as the State Government may specify in this behalf, but the State Government may extend the period from time to time so, however, that the total period of appointment does not exceed four years from the date of first appointment and on the expiration of the said period or the extended period, if any, the President may be re-appointed.
