8. Term of office and conditions of service of members.
- [(1) The Chairman and the members shall hold office during the pleasure of the State Government.] [Sub-section (1) substituted by Gujarat 1 of 1999, dated 9,h March 1999](2)Every member shall receive such allowances as may be prescribed.(3)The Chairman may hold office in an honorary capacity or on payment of remuneration. If any remuneration is to be paid to the Chairman, such remuneration and other conditions of service shall be as such as may be prescribed.(4)The allowances to the members and the remuneration if any, to the Chairman shall be paid from the fund of the Board.
