Section 42(1) in The West Bengal Primary Education Act, 1973
(1)Subject to the provisions of this Act, every elected, nominated or appointed member of a Primary School Council shall hold office for a term of four years from the date of [publication of his name in the Official Gazette under section 41] [Words substituted for the words 'the first meeting of the Primary School Council at which a quorum is present' by W.B. Act 11 of 2004.] and may on expiration of such term be re-elected, re-nominated or re-appointed.
