Section 31 in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
31. Tenure of non-official members.
(1)The non-official members shall hold office for a term of two years from the date of appointment. They shall be eligible for re-appointment.(2)The tenure of appointment of a non-official member may without assigning any reason, be terminated by the State Government at any time.(3)A non-official member may resign his appointment without assigning any reason to any time.(4)Any casual vacancy among non-official members shall be filled by appointment of another non-official who shall hold office so long as the person in whose place he is nominated would be held it if the vacancy had not occurred.
