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State of West Bengal - Section

Section 14 in The Howrah Improvement Act, 1956

14. [ Term of office of Trustees.

(1)The term of office of the Trustees appointed under section 4 shall be such period, not exceeding three years, as may be fixed by the State Government.
(2)Any Trustee shall, if not disqualified for any of the reasons mentioned in section 5, be eligible for reappointment at the end of his term of office.]Conduct of business.