Section 5 in The Punjab School Education Board Act, 1969
5. Term of office of [Chairman, Vice-Chairman] [Substituted 'Chairman, Senior Vice-Chiarman, Vice-Chairman' by Punjab Act No. 2 of 2018, dated 2.1.2018] and members.
- [(1) The term of office of the [Chairman and Vice-Chairman] [Substituted by Punjab Act 10 of 1987.] shall be three years from date of publication of the notifications in terms of the provisions of sub-section (4) of section 4, which in special circumstances may be extended for such further period not exceeding three years at a time:-Provided that no person appointed as Chairman or Vice-Chairman shall continue as such beyond the age of sixty-five years.(1-A) The term of office of a nominated member shall be two years commencing from the first day of July of the year of his nomination :Provided that an outgoing member shall unless the State Government otherwise directs, continue in office till the nomination of his successor is made.](2)Notwithstanding anything contained in sub-section (1) the term of office of an officer of the State Government sent on deputation as Chairman or Vice-Chairman shall be such as may be fixed by the State Government but shall in no case exceed three years.
