Section 10(1) in Tripura Board of Secondary Education Act, 1973
(1)(a)The President of the Board shall be appointed by the State Government.(b)The President shall hold office for a term of [five] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.] years but his services may be extended for a period not exceeding one year.(c)The President may resign his office by giving notice in writing to the State Government.(d)The other terms and conditions of service of the President shall be such as may be desired by State Government.
