(1)Save as otherwise expressly provided in these rules, the term of office of a member of the Board, shall be two years commencing from the date of his appointment :Provided that such member shall not-with-standing the expiry of the said period of two years, continue to hold office until his successor is nominated.(2)A 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 members of the Board shall hold office during the pleasure of the State Government.
