Section 7(1) in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013
(1)Subject to the provisions of this Act, an appointed or nominated member of the Council shall hold office for a term of three years from the date on which his name is published under section 6:Provided that the State Government shall, if it considers necessary to do so in the public interest on sufficient grounds, remove an appointed or nominated member of the Council.
