Section 7(1) in The Air (Prevention And Control Of Pollution) Act, 1981
(1)Save as otherwise provided by or under this Act, a member of a State Board constituted under this Act, other than the member-secretary, shall hold office for a term of three years from the date on which his nomination is notified in the Official Gazette:Provided that a member shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon his office.
