Section 37 in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
37. Term of office and conditions of service of Chairperson and members.
(1)The Chairperson or other member shall hold office for a term of not more than three years from the date on which he enters upon his office:Provided that the Chairperson or other member of the Tribunal shall not be eligible for reappointment in the same capacity as the Chairperson or a member in that Tribunal in which he had earlier held office as such:Provided further that no Chairperson or member shall hold office as such after he has attended the age of sixty-five years.(2)The salary, allowances payable to and other terms and condition of service of the Chairperson and members shall be such, as may be prescribed:Provided that the salary, allowances and other terms and conditions of service of Chairperson and the members, shall not be varied to their disadvantage after appointment.(3)Notwithstanding anything contained in sub-section (1), the Chairperson or any Member may-(a)relinquish his office by giving in writing to the State Government a notice of not less than three months; or(b)be removed from his office in accordance with the provisions of section 38.
