(1)Every member shall hold office for a period of three years from the date of his appointment :Provided that after the expiry of the period of his appointment, a person shall be eligible for reappointment as a member.(2)Every member shall receive such salary and allowances as may be prescribed.(3)The salary and allowances to the members shall be paid from the fund of the Board and such salaries and allowances and other conditions of service shall be such as may be prescribed.
