Section 10(5) in Tripura Board of Secondary Education Act, 1973
(5)(a)The Board shall, as soon as may be after its establishment and thereafter at each annual meeting, elect one of its members to be the Vice-President.(b)The Vice-President shall hold office until the annual meeting next following his election and shall be eligible for re-election.(c)If a vacancy occurs in the office of the Vice-President during the term of his office, another member of the Board shall be elected as Vice-President for the residue of such term.(d)The Vice-President may resign his office by giving notice in writing to the President, and when such resignation is accepted by the Board, the Vice-President, shall be deemed to have vacated his office.
