- (l) The Chairman and Members of a Committee of management shall hold office for a period of five years and shall be eligible for re-appointment :Provided that if a person appointed as the Chairman or a Member of a Committee of Management constituted for a public trust is the hereditary trustee of such public trust, he shall hold the office of the Chairman or a member, as the case may be, hereditarily until removed by the State Government under any provision of this Act.(2)The Chairman or a member of a Committee of Management may by writing under his hand addressed to the State Government resign his office as such :Provided that such resignation shall not take effect until it has been accepted by the State Government.
