Section 4(1) in The Bombay Secondary School Certificate Examination Act, 1948
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall appoint a Chairman of the Board. The Chairman so appointed shall hold office [for such period not exceeding four years from the date of his appointment as the State Government may in each case determine.] [These words were substituted for the word 'for a period of four years from the date of his appointment' by Bombay 15 of 1954, section 3.]
