Section 3 in Tamil Nadu Khadi and Village Industries Board Rules, 1960
3. Term of office.
(1)Save as hereinafter provided, a member shall hold office for three years from the date of publication of the notification of his appointment in the [Fort St. George Gazette] [Now, Tamil Nadu Government Gazette.].(2)The Secretary shall hold office for such period as may be decided by the Board, subject to the approval of the Government.(3)A Vice-President shall hold office for a period of one year from the date of his election or till the date of expiry of his term of membership, whichever is earlier.(4)The Secretary and any member are eligible for re-appointment.
