(1)The members including chairman and vice chairman of the commission shall hold office for a period of three years from the date of first meeting of the commission and shall vacate office on the expiry of the term of three years and the retiring members shall be eligible for fresh nomination if it is so desired by the State Government.(2)On every reconstitution of the commission, the term of office of members including chairman and vice chairman shall be three years from the date of first meeting after reconstitution.(3)The term of office of members including chairman and vice chairman who are nominated owing to any casual vacancy or replacement during the currency of the term of office specified in sub-section (1) or sub-section (2), as the case may be, shall also expire at the close of the term.
