Section 6 in The U.P. Forests Corporation Act, 1974
6. Term of office of the Chairman and non-official members.
(1)The term of office of the Chairman if he is not an officer serving under the State Government, or of a non-official member of the Corporation shall be three years unless it is determined earlier by the State Government by notification in the Gazette.(2)The Chairman or a non-official member of the Corporation may at any time, by writing under his hand addressed to the State Government, resign his office and on such resignation being accepted he shall be deemed to have vacated his office.
