Section 4(3) in The Haryana Board of School Education Act, 1969
(3)An outgoing member shall be eligible for being[.. .. .. ..] [The words 'elected or' omitted by ibid section 3(ii).] nominated again.[4A. Chairman, Vice- Chairman and members to held office during pleasure of State Government. - Notwithstanding any thing contained in section 3 or section 4 or any other provision of this Act, the Chairman, Vice-Chairman and members of the Board shall hold office during the pleasure of the State Government] [Section 4-A inserted by Haryana Act 26 of 1979.].
