Section 5(2) in The West Bengal Maritime Board Act, 2000
(2)Subject to the provisions of this Act, a member, other than the members appointed under clause (a) of sub-section (4), the ex officio member referred to in sub-section (5), and the nominated members referred to in sub-section (4), of section 3 shall hold office for such period, not exceeding three years commencing from the date of his appointment, as the State Government may determine.
