Section 4 in The Haryana Board of School Education Act, 1969
4. Term of Office.
- [(1) The term of office of a nominated member shall be three years :Provided that an outgoing member shall unless the State Government otherwise directs, continue in office until the nomination of his successor is notified] [Substituted for sub-section (1) by Haryana Act 2 of 1970, section 3(i).](2)The term of office of an ex-officio member shall continue so long as he holds the office by virtue of which he is a member.(3)An outgoing member shall be eligible for being[.. .. .. ..] [The words 'elected or' omitted by ibid section 3(ii).] nominated again.[4A. Chairman, Vice- Chairman and members to held office during pleasure of State Government. - Notwithstanding any thing contained in section 3 or section 4 or any other provision of this Act, the Chairman, Vice-Chairman and members of the Board shall hold office during the pleasure of the State Government] [Section 4-A inserted by Haryana Act 26 of 1979.].
