6. [ Term of office of Chairman or of any Trustee. [Substituted by M.P. Act. No. XIV of 1952, section 5.]
- The term of office of Chairman or of any Trustee appointed under clause (e) of sub-section (1) of section 4 shall be five years, provided that, the Chairman or any Trustee may be removed from office by the State Government at any time before the completion of such term.]
