Section 8 in The Bihar Intermediate Education Council Act, 1992
8. Term of office of the nominated members of the Council.
- The term of office of the nominated members of the Council shall be three years from the date of notification in the Official Gazette at the pleasure of the State Government provided that -(a)the term of membership of the nominated members under clauses (9) and (10) of Section 4, shall be one year:Provided that, any nominated member shall be deemed to vacate office with effect from the date on which he ceases to be a member of the category from which he was nominated.(b)The term of office of nominated members under clause (13) of Section 4 shall be till their membership in the legislature or till three years whichever is earlier.
