Section 10 in The Rabindra Mukta Vidyalaya Act, 2001
10. Term of office of [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.].
- The appointment of the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] under clause (a) of section 4 shall be for such period, not exceeding four years, as the State Government may, by notification published in the Official Gazette, specify. On the expiry of the period of appointment as aforesaid, the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] may be reappointed for such period as the State Government may determine; so, however, that the total period of appointment (including the period of reappointment) as [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] shall not exceed eight years.
