Section 8(1) in The West Bengal State Council Of Technical Education Act, 1995.
(1)The Vice-Chairman and other members (other than ex-officio members), shall be appointed by the State Government:Provided that a person who has not attained the age of sixty-five, years shall be eligible to be appointed as Vice-Chairman:Provided further that it shall be competent for the State Government to make any appointment under this sub-section for a term of less than five years if it consider necessary so to do:Provided also that the Vice-Chairman or any other member (other than an ex officio member) who incurs any disqualification under the rules made in this behalf shall cease to hold the office of Vice-Chairman or member.
