Section 5 in The West Bengal District Boards Act, 1947
5. Term of office of members. -
The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, fix the term of office of members of the district boards constituted under section 4:Provided that the term of office so fixed shall not exceed [four years, four months and fifteen days] [Words 'and six months' first inserted by Act 8 of 1949, thereafter the words 'three years and four months' substituted for the words 'two years and six months' by W.B. Act 3 of 1950, and finally the words 'four years, four months and fifteen days' substituted for the words 'three years, and four months' by W.B. Act 53 of 1950.], from the date on which the award of the Boundary Commission came into force.
