(1)In the absence of the Chairman the members present shall elect a Chairman from among themselves for conducting the business of the Board.(2)Every member shall hold office for a period of two years from the date of appointment and for such further period, if any, as the State Government may, by general or special order, direct in that behalf.(3)The tenure of appointment of a member may be terminated by the State Government at any time without assigning any reason.(4)A non-official member may at any time resign his appointment by giving, as far as possible, one month's notice in writing.(5)Every member shall be eligible for re-appointment on the expiry of his term of office.(6)Any casual vacancy among the members may be filled by appointment of another member who shall hold office so long as the person in whose place he is nominated would have held it if the vacancy had not occurred.
