(3)The term of office of the members nominated under clauses (b) and (c) of sub-section (2) shall be such as may be prescribed by the Central Government.][(4) The Board shall have full power to regulate by means of bye-laws or otherwise its own producer and the conduct of all business to be transacted by it, the constitution of committees and sub- committees of members and the delegation to them of any of the powers and duties of the Board.]
