Section 4(4) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
(4)The term of office of the Chairman and the members nominated under clauses (b) and (c) of sub-section (3) shall be three years from the date of its constitution under sub-section (1) or from the date of their nomination :Provided that the State Government shall be competent to reconstitute the Hoard before the expiry of its term in public interest.
