Section 11(2) in The Bihar Khadi and Village Industries Act, 1956
(2)The term of office of the Chairman and other members of the Advisory Council shall be three years from the date of the publication of their names in the Official Gazette:Provided that the State Government may, if it thinks expedient, dissolve, at any time, the Advisory Council or accept the resignation of any member of the Advisory Council or direct that any person shall cease to be a member thereof; and any such action of the State Government shall not be questioned in any Court.
