Section 4 in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
4. Term of office of members.
(1)Save as hereinafter provided,(i)a member, other than an ex-officio member, shall hold office for a period not exceeding three years from the date of his appointment :(ii)a member elected under clause (e) of sub-section (4) of Section 4 shall cease to be a member of the Board if he ceases to be a member of the House of Parliament by which he was so elected;(iii)a member appointed under clauses (1), (m), (n) and (o) of sub-section (4) of Section 4 shall cease to be a member of the Board if he ceases to represent the category or interest from which he was so appointed :Provided that a member shall be eligible for re-appointment.(2)A person appointed to fill a casual vacancy under sub-rule (2) of rule 3 shall hold office so long as the member whose place he fills would have been entitled to hold office, if the vacancy had not occurred.
