Section 8 in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007
8. Tenure of the members and filling of casual vacancy etc.
(1)The tenure of the members nominated under sub-section (1) of Section 4 shall be three years from the date of notification of their nomination :Provided that the tenure of members nominated under sub-clause (viii) of clause (o) of sub-section (1) of Section 4 shall be coterminous with the Legislative Assembly.(2)If the State Government considers that the continuance in office of any nominated member is not in public interest, the State Government may make an order terminating his nomination and thereupon, he shall cease to be a member of the Board, notwithstanding that the term for which he was nominated has not expired.(3)Any nominated member of the Board may resign his office by a letter addressed to the State Government and the same shall be notified in the official Gazette.(4)In the event of a casual vacancy occurring by reason of death, resignation or termination of nomination of a member or for any other reason, such vacancy shall be filled by nomination, and any person nominated to fill such vacancy shall hold office for the term for which it was tenable by the person in whose place he has been so nominated and no longer.(5)An outgoing member shall, if otherwise qualified, be eligible for re-nomination.(6)Where any nominated member absents himself, without prior permission of the Chairperson from three consecutive meetings of the Board, he shall be deemed to have resigned from his office.
