Section 7 in The West Bengal Council Of Higher Secondary Education Act, 1975
7. Term of office of nominated or elected members of the Council. -
(1)Subject to the provisions of this Act, a nominated or elected member shall hold office for such term not exceeding three years as the State Government may specify and such term shall be computed from the date on which the name of the nominated or elected member is published under section 6.(1A)[ The term of office of nominated or elected members shall be held to include any period which may elapse between the expiry of the said term and the date of nomination or election, as the case may be, of new members to the Council to fill vacancies arising by efflux of time.] [Clause (1A) inserted by West Bengal Act 35 of 1994.](2)On the expiration of the term of office specified under sub-section (1) a nominated or elected member may be renominated or re-elected.
