Section 7 in The West Bengal Housing Board Act, 1972
7. Term of office and conditions of service of Vice-Chairman and other members.
(1)The Vice-Chairman and every other member not being an ex-officio member shall hold office for a period of three years from the date of his appointment as Vice-Chairman or, as the case may be, other member:Provided that the State Government may extend the said period by a further period not exceeding one year:Provided further that after the expiry of the period of his appointment a person shall, unless disqualified, be eligible for re-appointment as Vice-Chairman or other member.(2)Every member shall receive such allowances as may be prescribed.(3)The Vice-Chairman may hold office in an honorary capacity or on payment of remuneration. Such remuneration and all other terms and conditions of service shall be such as may be prescribed.(4)The allowances to the members and the remuneration, if any, to the Vice-Chairman shall be paid from the fund of the Board.
