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State of Madhya Pradesh - Section

Section 9 in The M.P. Boiler Attendants' Rules, 1958

9. Term of office of the members.

- The term of office of each of the members other than the ex-officio members of the Board of Examiners shall be three years. If a member leaves the State of Madhya Pradesh or is absent therefrom for a period of more than six months, he shall be deemed to have vacated his seat on the Board and another person may be appointed in his place for the unexpired portion of his term.