7. [ [Substituted by Assam Act No. 5 of 2018, dated 16.3.2018.]
(1)The Chairman, Vice- Chairman and every other member (not being an ex-officio member) shall hold office during the pleasure of the Government.(2)The Chairman or the Vice-Chairman may hold office in a honorary capacity or on payment of remuneration. If any, remuneration is to be paid to the Chairman or the Vice- Chairman, such remuneration and other conditions of service shall be such as may be prescribed.(3)The allowances to the members and the remuneration if any, to the Chairman or the Vice-Chairman shall be paid from the fund of the Board.] [Substituted by Assam Act No. 5 of 2018, dated 16.3.2018.]
