(1)Save as otherwise expressly provided in these rules the term of office of a non-official member of the Board shall be two years commencing from the date of his nomination:Provided that such members shall, notwithstanding the expiry of the said period of two years, continue to hold office, until his successor is nominated.(2)A non-official member of the Board nominated to fill a casual vacancy shall hold office for the remaining period of the term of office of the member in whose place he is nominated.(3)The official members of the Board shall hold office during the pleasure of the State Government.(4)Nomination of substitute members-If a member is unable to attend a meeting of the Committee or the Board, the Chief Commissioner or the Body which nominated him may, by notice in writing signed on its behalf and by such member and addressed to the Chairman of the said committee or the Board, nominate a substitute in his place to attend that meeting. Such a substitute member shall have all the rights of a member in respect of that meeting.
