Section 5(1) in Tripura Board of Secondary Education Act, 1973
(1)Members, other than ex-officio members of the Board or of any committee appointed [nominated or co-opted] [Inserted by The Tripura Board of Secondary Education (Third Amendment) Act, 1985, w.e.f. 2.3.1986. Amendment Act, 1985.] under this Act shall hold office for a period of [two] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.] years from the date of appointment, [co-option] [Inserted by The Tripura Board of Secondary Education (Second Amendment) Act, 1978, w.e.f. 1.1.1978.] or nomination, as the case may be :Provided that a member appointed, [co-opted] [Inserted by The Tripura Board of Secondary Education (Third Amendment) Act, 1985, w.e.f. 2.3.1986.] or nominated in his capacity as a member of a particular body or as the holder of a particular appointment shall automatically cease to hold office if he or she ceases to be a member of that body or holder of that appointment, as the case may be.
