Section 5(1) in Telangana Intermediate Education Act, 1971
(1)(a)The Government shall appoint a person to be the Chairman of the Board, who shall, by virtue of the said appointment be a member of the Board, if he is not already a member of the Board.(b)The Chairman shall hold office for a term of three years from the date on which he enters upon his office:Provided that the Chairman shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon his office.
