6. [ Term of office and conditions of service. [Substituted by Act 10 of 1974 w.e.f. 3.11.1973.]
(1)The Chairman and every [other non-official member] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] shall hold office during the pleasure of the State Government.(2)Subject to the provisions of sub-section (1), the Chairman and every [other nonofficial member] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016] shall hold office for three years from the date of their appointment, but they shall be eligible for re-appointment.(3)The Chairman and every [other non-official member] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016] shall receive such allowances as may be prescribed.(4)The allowances to the Chairman and the [other non-official member] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016] shall be paid from the funds of the Board and such allowances and other conditions of service shall be such as may be prescribed.]
