Section 67(1) in The Rights of Persons with Disabilities Act, 2016
(1)Save as otherwise provided under this Act, a Member of the State Advisory Board nominated under clause (e) of sub-section (2) of section 66, shall hold office for a term of three years from the date of his nomination:Provided that such a Member shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon his office.
