Section 7(1) in The West Bengal Housing Board Act, 1972
(1)The Vice-Chairman and every other member not being an ex-officio member shall hold office for a period of three years from the date of his appointment as Vice-Chairman or, as the case may be, other member:Provided that the State Government may extend the said period by a further period not exceeding one year:Provided further that after the expiry of the period of his appointment a person shall, unless disqualified, be eligible for re-appointment as Vice-Chairman or other member.
