4. Constitution of the Committee and term of office.
(1)The Committee shall consist of a Chairman and such number of members, which shall not be less than four and more than nine, as the State Government may determine.(2)The Chairman and members of the Committee shall be appointed by the State Government;[x x x x] [Omitted, by Act 15 of 1959.](3)The names of the Chairman and members shall be published in the Official Gazette.(4)The term of office of the Chairman and members of the Committee shall be four years from the date of the publication of their names in the Official Gazette and shall include any further period which may elapse between the expiration of the said period of four years and date of the publication in the Official Gazette of the names of the Chairman and members of the next succeeding Committee.(5)The Chairman and members of the Committee be eligible for reappointment.
