Section 12 in The Bombay Secondary School Certificate Examination Act, 1948
12. Term of office of members.
- The members of the Board other than ex-officio members shall hold office for a term of three years from the date of the publication of their names [under sub-section (4) of section 3] [Substituted for 'under sub-section (3) of section 3' by Gujarat 6 of 1969, dated 11th April, 1969.] and on the expiration of such term, shall be eligible for being re-nominated or re-elected in accordance with the provisions of [subsection (3) of section 3] [Substituted for 'sub-section (2) of section 3' by Gujarat 6 of 1969, dated 11th April, 1969.]:Provided that the term of office of the outgoing members shall be deemed to extend to and expire with the date on which the names of their successors elected or nominated, as the case may be, are published [under sub-section (4) of section 3] [Substituted for 'under sub-section (3) of section 3' by Gujarat 6 of 1969, dated 11th April, 1969.].
