Section 6 in The U.P. Pravidhik Shiksha Adhiniyam, 1962
6. Terms of the office of members.
- [(1) Subject to the provisions of sub-sections (3) and (4) and of Section 7-(a)the term of office of members mentioned in Clauses (i) to (iv), (in), (ix) and (xxiv) of Section 4 shall be three years from the respective dates on which their appointment is notified in the Gazette.(b)the term of office of members mentioned in Clauses (vii), (xiv) and (xv) of Section 4 shall be such as may be prescribed by rules.(2)Members mentioned in Clauses (v), (uiii) and (x) to (xiii) of Section 4, may be nominated by the appropriate authorities or bodies from time to time.(3)Except ex-officio members and members referred to in sub-section (2), a member may at any time by writing under his hand, addressed to the Secretary of the Board, resign his office.(4)A member shall cease to hold office as such when he ceases to hold the office by virtue of which or the capacity in which he became eligible or was nominated for the membership.] [Substituted by U.P. Act No. 23 of 1966.]
