Section 5 in The West Bengal Maritime Board Act, 2000
5. Term of office of members.
(1)The Chairman shall hold office for such period as the State Government may determine.(2)Subject to the provisions of this Act, a member, other than the members appointed under clause (a) of sub-section (4), the ex officio member referred to in sub-section (5), and the nominated members referred to in sub-section (4), of section 3 shall hold office for such period, not exceeding three years commencing from the date of his appointment, as the State Government may determine.
