Section 7 in The West Bengal Primary Education Act, 1973
7. Term of office of members of the Board.
(1)Subject to the provisions of this Act, every elected, nominated or appointed member of the Board shall hold office for a term of four years from the date of the first meeting of the Board at which a quorum is present and may, on expiration of such term, be re-elected, re-nominated or re-appointed.(2)Notwithstanding the expiration of the term of four years mentioned in sub-section (1), every elected, nominated, or appointed member of the Board shall continue to hold office until the first meeting of the newly-formed Board at which a quorum is present.
