Section 15(2) in Himachal Pradesh Societies Registration Act, 2006
(2)The term of the Governing body or of its members so elected shall be as may be specified in the regulations but not exceeding three years:Provided that a member of the Governing body of a Society shall be eligible for re-election as such, if the bye-laws so permit:Provided further that a member of the Governing body may be removed by the general body in a meeting specially convened for such purpose by simple majority of votes of the members present after affording such member an opportunity of being heard.
