Section 4 in The Assam Education Department Selection Rules, 1981
4. Tenure of the non-official members.
(1)The terms of non-official members of the selection board shall be for a period of two years only from the date of issue of the Notification constituting the Board by the Government:Provided that the State Government may, by a Notification in the official Gazette extend the terms of a Board for a period not exceeding one year.(2)The vacancies caused by retirement/resignation/removal or death of any non-official member shall be filled up by the fresh appointment of non-official member for the unexpired period of the term of office of the non-official member in whose place he is appointed.(3)The Government may, if so considers necessary, dissolve or reconstitute the Board at any time, or remove any member before the expiry of his term.(4)The Chairman of the Selection Board who shall be a whole-time officer of the Board shall be deemed to have vacated the office as soon as he ceases to be a member of the said Board.(5)If an official is appointed as Chairman of the Board his emoluments and terms of appointment will be decided by the Government.
