Section 9 in The West Bengal Board of Madrasah Education Act, 1994.
9. Appointment, term of office, salary and allowances of the President. -
(1)The President shall be appointed by the State Government.(2)The term of office of the President shall be for five years.[Provided that no person who has attained the age of sixty-two years shall be eligible to hold office as President:Provided further that the State Government may, if it considers necessary so to do in the interest of public service and the reasons to be recorded in writing, by order raise the said upper age limit of sixty-two years, in a particular case, by a period not exceeding one year.] [Added by Act No. 10 of 2014, dated 13.8.2014.](3)The President shall cease to hold office if, at any time, he becomes subject to any of the disqualifications referred to in sub-section (1) of section 11.(4)The President may resign his office by giving notice in writing to the State Government and, on acceptance of such resignation by the State Government, the President shall be deemed to have vacated his office.(5)The President shall receive such salary and allowances, if any, from the West Bengal Board of Madrasah Education Fund as the State Government may determine.
