Section 4 in The Bombay Secondary School Certificate Examination Act, 1948
4. Appointment of Chairman.
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall appoint a Chairman of the Board. The Chairman so appointed shall hold office [for such period not exceeding four years from the date of his appointment as the State Government may in each case determine.] [These words were substituted for the word 'for a period of four years from the date of his appointment' by Bombay 15 of 1954, section 3.](1A)[ The State Government may from time to time extend the period of his appointment, provided that the total period of extension shall not exceed four years.] [This sub-section was substituted for the proviso by Bombay 56 of 1953, section 4.](2)The pay, allowances and other conditions of service of the Chairman shall be as determined by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(3)[ Where any temporary vacancy of the Chairman occurs by reason of leave, illness or other cause, the State Government may appoint another person to be the Chairman on such pay, allowances and other conditions of service as shall be determined by the State Government.] [This sub-section was inserted by Bombay 14 of 1950, section 3.]
