Section 4(3) in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
(3)Save as otherwise expressly provided in this Act, the members of the Board referred to in clauses (e) and (f) of sub-section (2) shall hold office for a term not exceeding three years from the date on which they become members of the Board:Provided that notwithstanding the expiry of the term of office of any such member, he shall continue to hold office until the nomination of his successor is notified in the Official Gazette.
