Section 9(2) in The West Bengal Board of Madrasah Education Act, 1994.
(2)The term of office of the President shall be for five years.[Provided that no person who has attained the age of sixty-two years shall be eligible to hold office as President:Provided further that the State Government may, if it considers necessary so to do in the interest of public service and the reasons to be recorded in writing, by order raise the said upper age limit of sixty-two years, in a particular case, by a period not exceeding one year.] [Added by Act No. 10 of 2014, dated 13.8.2014.]
