4. Term of office and conditions of re-appointment of members of the Board.
(1)The Chairman and other members shall be appointed to hold office for a period not exceeding five years:Provided that no person shall hold the office of Chairman or member beyond the age of 60 years.(2)The Chairman or any other member shall be eligible for reappointment subject to the proviso to sub-rule (1) of this rule:Provided that such re-appointment may be for periods not exceeding one year at a time.(3)The Chairman or a member may resign his office by giving three months' notice in writing to the Government:Provided that the Government, if it thinks fit, may waive the said notice period.
