Section 7 in The Manipur Higher Secondary Education Act, 1992
7. Term of office of members.
(1)Nominated members shall hold office for a term of three years from the date of the notification published office for a term of office of co-opted members shall terminate on the same date as that of the nominated members :Provide that the Government may, by notification in the Official Gazette, extend the term not exceeding one year.(2)Notwithstanding the expiry of the term of three years specified in sub-section (1) the term of office of the outgoing members shall e deemed to extend to the date on which the names of the newly nominated members are published under Section 6.
