Section 10 in Travancore-Cochin Hindu Religious Institutions Act, 1950
10.
(1)Every member of the Board shall be entitled to hold office for a period of four years from the date of his nomination or election as the case may be.(2)A member of the Board may, by writing under his hand, addressed to the Raj Pramukh, resign his membership.(3)A member of the Board shall on the expiration of his term of office continue in office until the vacancy caused by the expiration of his term of office is filled up.(4)A person ceasing to be a member of the Board by reason of the expiration of his term of office shall, if he is otherwise qualified and is free from any disqualification, be eligible for re-nomination or re election.(5)When the office of a nominated or elected member of the Board becomes vacant, a new member shall be nominate or elected, as the case may be, in his place in accordance with the provisions contained in Part I of this Act and such member shall hold office so long as the member in whose place he is nominated or elected would have held office had such vacancy no occurred.
