Section 7 in The Bengal State Aid To Industries Act, 1931
7. Term of office.
(1)The Chairman may resign his office by giving notice in writing to the Board; and, on such resignation being accepted shall be deemed to have vacated his office.(2)The Vice-Chairman and any other appointed or elected member may resign his office by giving notice in writing to the Chairman ; and, on such resignation being accepted by the Chairman, shall be deemed to have vacated his office.(3)Subject to the provisions of this Act, the appointed or elected members shall hold office for a term of three years and may, on the expiration of such term, be re-appointed or re-elected.(4)Notwithstanding the expiration of the term of three years mentioned in sub-section (3), an appointed or elected member shall continue to hold office until the vacancy caused by the expiration of the said term has been filled.
