Section 5(3) in Tripura Board of Secondary Education Act, 1973
(3)Notwithstanding anything contained in this section, an outgoing member, shall unless the State Government otherwise directs, continue in the office until the [appointment] [Inserted by The Tripura Board of Secondary Education (Third Amendment) Act, 1985, w.e.f. 2.3.1986.], nomination or co-option of his success or is notified.
