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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2) in The West Bengal Board of Madrasah Education Act, 1994.

(2)Notwithstanding the expiration of the term of four years specified in sub-section (1), an elected, nominated or appointed member of the Board shall continue to hold office until the vacancy caused by the expiration of the said term has been filled in accordance with the provisions of this Act.