Section 4(4) in The Bihar School Examination Board Act, 1952
(4)Subject to the provision of sub-section (2), the term of office of the Chairman and the members other than the nominated member shall be for a period of three years from the date of the publication of their names in the official Gazette and shall include any further period which may elapse between the expiration of the said three years and the date of the first meeting of the next succeeding Board.
