Section 13 in The Techno India University, West Bengal, Act, 2012.
13. Term of office of member of Board.
(1)Save as otherwise provided in this section, the term of nominated members of the Board shall be five years from the date of nominations.(2)An ex officio member shall continue so long as he holds the office by virtue of which he is such member.(3)Any vacancy in the Board occurring before the expiry of the prescribed period shall be filled by nomination of another person by the Chancellor subject to the provision of section 28 of this Act.(4)A member nominated under sub-section (3) shall continue for the remainder of the term of a member in whose place he is nominated.(5)An outgoing member shall be eligible for re-nomination for the next term.(6)A member may resign his office by writing under his hand addressed to the Chancellor but he shall continue in office until his resignation has been accepted by the Chancellor.
