Section 6(1) in The Orphanages And Other Charitable Homes (Supervision And Control) Act, 1960
(1)Save as otherwise provided in this section, the term of office of a member of the Board shall be five years from the date of his election or nomination or until his successor has been duly elected or nominated, whichever is longer:Provided that the term of office of a member elected under clause (a) or clause (b) of sub- section (2) of section 5, or of a member of Parliament nominated under clause (d) of sub- section (2) of section 5, shall come to an end as soon as he ceases to be a member of the House of the State Legislature which elected him, the managing committee or Parliament, as the case may be.
