Section 6(1) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(1)The members of the Board other than [ex-officio members and nominated members] [Substituted for 'ex-officio members' by Gujarat 1 of 1999, dated 9th March, 1999.] shall hold office for a term of three years from the date on which their names are published in the Official Gazette :Provided that the State Government may, from time to time, by notification in the Official Gazette having regard to special circumstances to be specified therein, extend such term for such period as may be specified therein, so however, that the period of extension shall not exceed one year in the aggregate.
