Section 6 in The Bihar State Housing Board Act, 1982
6. Terms of office of Chairman and non-official members.
(1)Subject to the provisions of Section 10 the term of office of members including the Chairman but not including the ex-officio members shall be three years commencing on the date on which their appointment is notified:Provided in case of an Official Chairman he shall be deemed to have vacated his office on transfer, resignation or retirement:Provided further that the State Government may by notification extend the said period by an another period not exceeding six months.(2)A member shall, if not disqualified for any of the reasons mentioned in Section 5, be eligible for re-appointment at the end of his terms of office.(3)Any non-official member may resign his office by giving notice in writing to the Government but he shall continue in office until his resignation is accepted by the Government.
