(12)to (18) Seven members to be appointed by Government, three from Backward Muslim Communities and four from the Advanced Muslim Communities.When a vacancy occurs, or is anticipated, in categories (4) to (11) the remaining members of the Board should submit to Government a recommendation as to the person to be appointed and Government will make the appointment after considering that recommendation. The other members will be appointed directly by Government. The period of appointment of the President and ordinary members will be of three years. The President and the members will be eligible for re-nomination of reappointment, but no member will ordinarily be appointed for more than two periods of three years in succession.(G. O. no. 330-E.R., dated the 3rd July 1929, G. O. no. 376-E., dated the 7th December 1948 and G. O; no. 129-E., dated the 12th March 1948.)