Section 5 in The Gujarat Secondary and Higher Secondary Education Act, 1972
5. [ Term of office and conditions of service of Chairman and Deputy Chairman and nominated members. [Section 5 substituted by Gujarat 1 of 1999, dated 9th March, 1999.]
(1)The Chairman, Deputy Chairman and nominated members shall hold office during the pleasure of the State Government.(2)The salaries or, as the case may be, honorarium, allowances and other conditions of service of the Chairman and the Deputy Chairman shall be such as may be determined by the State Government.]
