- [(1) The Chairman and every member of the Board, other than ex-officio members, shall hold office during the pleasure of the Government.] [Substituted by Act No.6 of 1996.](2)[Every member] [Substituted by Act No.4 of 1984.] shall receive such allowance as may be prescribed which shall be paid from the fund of the Board.(3)[ The Chairman may hold office in an honorary capacity or on payment of remuneration. If any remuneration is to be paid to the Chairman, such remuneration and other conditions of service shall be such as may be prescribed. The remuneration shall be paid from the Fund of the Board.] [Added by Act No.4 of 1984.]
