Section 3(4) in The Micro, Small And Medium Enterprises Development Act, 2006
(4)The term of office of the members of the Board, other than ex officio members of the Board, the manner of filling vacancies, and the procedure to be followed in the discharge of their functions by the members of the Board, shall be such as may be prescribed:Provided that the term of office of an ex officio member of the Board shall continue so long as he holds the office by virtue of which he is such a member.
