Section 5 in The Sri Aurobindo Memorial Act, 1972.
5. Term of office.
(1)A member of the Society shall hold office, -(a)if he is an ex officio member, until he ceases to hold the office by virtue of which he becomes a member;(b)if he is a nominated member, until he dies or resigns or is replaced by the State Government or by the trustees of Sri Aurobindo Ashram, as the case may be, whichever is earlier.(2)A nominated member may resign his office by writing under his hand addressed to the Chairman.(3)A casual vacancy in the office of a member shall be filled by fresh nomination under clause (c) or clause (d) of sub-section (1) of section 4, as the case may be.
