Section 5(1) in The U.P. Board of Madarsa Education Act, 2004
(1)A member, other than ex-officio member, shall hold office for a term of three years from the date of the notification under sub-section (4) of section (3):Provided that in the case of clause (b) of sub-section (5) of section 3 this sub-section shall not apply and the term shall be determined in accordance with the provisions of the said clause:Provided further that the State Government may, by notification, extend the term of any such member for a period not exceeding six months at a time in the manner that the total extended period should not exceed one year.
