(1)The Chairman and Vice-Chairman shall hold office during the pleasure of Government.(2)The term of office of the elected and nominated non-official trustee shall be a period of two years from the date the election or nomination, as the case may be, is notified by Government :Provided that the outgoing trustee shall continue in office until the election or nomination of his successor is notified under Section 4.(3)Any nominated non-official trustee may resign his office by giving notice in writing to Government, and on such resignation, being notified by Government, shall be deemed to have vacated office.(4)Any elected trustee may resign his office by giving notice in writing to the Board and on the acceptance of such resignation by the Board, shall be deemed to have vacated office.(5)An outgoing trustee shall be eligible, as the case may be, for reappointment, re-election or re-nomination.
