Section 8(3) in The West Bengal Public Libraries Act, 1979
(3)The members, other than the ex officio members, shall hold office [for a period of four years or till the Local Library Authority is reconstituted, whichever is earlier:] [Words 'four years' first substituted for the years 'three years' by W.B. Act 24 of 1985, then again the words within third brackets substituted for the words 'for a period of four years:' by W.B. Act 7 of 1998.]Provided that if a nominated or an elected member ceases to hold the position by virtue of which he was so nominated or elected, he shall automatically cease to be a member of the Local Library Authority.
