Section 9 in Kerala Fishermen's Welfare Fund Act, 1985
9. Term of office of non-official numbers.
- [(1) A member nominated under clause (f) of sub section (3) of section 7 shall, from the date of his nomination, hold office during the pleasure of the Government.Provided that the term of office of a member so nominated shall not in any case exceed five years.] [Substituted by Act 15 of 1987.](2)Any nominated member may resign his membership by giving notice in writing to the Government, but shall continue in office until his resignation is accepted by the Government.
