Section 42 in The West Bengal Primary Education Act, 1973
42. Term of office of members.
(1)Subject to the provisions of this Act, every elected, nominated or appointed member of a Primary School Council shall hold office for a term of four years from the date of [publication of his name in the Official Gazette under section 41] [Words substituted for the words 'the first meeting of the Primary School Council at which a quorum is present' by W.B. Act 11 of 2004.] and may on expiration of such term be re-elected, re-nominated or re-appointed.(2)[ A Primary Council shall, notwithstanding the expiration of its term, continue to hold office until the newly formed Primary School Council enters upon its office.] [[Sub-Section (2) substituted by W.B. Act 11 of 2004, which was earlier as under :-'(2) Notwithstanding the expiration of the term of four years mentioned in sub-section (1), every elected, nominated or appointed member of a Primary School Council shall continue to hold office until the first meeting of the newly-formed Primary School Council at which a quorum is present.'.]]
