Section 4 in Uttar Pradesh Intermediate Education Act, 1921
4. Term of office of members
. - (1) Members other than [ex officio members] [Substituted by U.P Act No. 26 of 1975.] shall hold office for a term of three years from the date of the notification published under [sub-section (3) of Section 3] [Substituted by U.P. Act No. 12 of 1978 (w.e.f. 21.1.1978).] :Provided that the State Government may, by notification in the official Gazette, enlarge the term of office of all such members by a period not exceeding [six months] [Substituted by U.P. Act No. 12 of 1978 (w.e.f. 21.1.1978).] at a time, to however that the enlargements so granted shall not in the aggregate exceed [one year] [Substituted by U.P. Act No. 12 of 1978 (w.e.f. 21.1.1978).].(2)[ A member of the Board shall cease to be such member upon his ceasing to have the capacity in which he was] [Substituted by U.P. Act No. 26 of 1975.] [nominated] [Substituted by U.P. Act No. 16 of 2008 for the words 'elected or nominated'.], and his place shall thereupon become vacant.[5. Filling of vacancies on expiry of term of office. - The State Government shall take steps for the reconstitution of the Board, before the expiry of the term of office of members under Section 4] [Substituted by U.P. Act No. 12 of 1978 (w.e.f. 21.1.1978).].
