4. [ Terms of Office. [Sub-paragraph (1) of para 4 substituted vide G.S.R. 1013 dated 20.7.79.]
(1)Save as otherwise expressly provided in this Scheme the term of office of the trustees other than those referred to in clauses (a), (b), (c) & (d) of sub-section (1) of section 3A of the Act shall be two years or such other period not exceeding five years as the Central Government may specify by notification in the Official Gazette, commencing on the date on which their appointment is notified in the Official Gazette.Provided that a trustee shall notwithstanding the expiry of the period specified in sub-paragraph (1), continue to hold office until the appointment of his successor is notified in the Official Gazette.] [Reconstituted by S.R.O. 3566 dated 31.10.57.](2)The trustee referred to in [clause (a), (c) and (d) of sub-section (1) of section 3 A of the Act] [The words, brackets, figures and letters 'clauses (a) and (b) of sub-paragraph (1) of paragraph 3' substituted vide G.S.R. 492, dated 1.4.66.] shall hold office during the pleasure of the Central Government.(2A)[ Where the Central Government directs that a trustee appointed under clause (d) of sub-section (1) of section 3-A of the Act to represent any state Government shall cease to be a trustee, the State Government concerned shall be consulted ;] [The new sub-paragraph (2A) added by G.S.R. 492 dated 1.4.66.](3)[ An outgoing trustee shall be eligible for [(reappointment.)] [Original sub-paragraphs (3) and (4) omitted and sub-para(5) renumbered as (3) by S.R.O. 1360 dated 1.6.56.]]*** The words "or member of the Committee" "or re-election as the case may be" "or member" "or the Committee" "or membership as the case may be" were omitted by S.R.O. 1360 dated 1.6.56.
