Section 5(1) in The Sri Aurobindo Memorial Act, 1972.
(1)A member of the Society shall hold office, -(a)if he is an ex officio member, until he ceases to hold the office by virtue of which he becomes a member;(b)if he is a nominated member, until he dies or resigns or is replaced by the State Government or by the trustees of Sri Aurobindo Ashram, as the case may be, whichever is earlier.
