Section 5 in Telangana Khadi and Village Industries Board Act, 1958
5. [ Term of office of the Chairman, Vice-Chairman and non-official members and their resignation. [Substituted including in the marginal heading by Act No.33 of 1997.]
- [(1)] The Chairman, Vice-Chairman and the non official members of the Board] shall hold office for a period of three years from the date of his appointment, but may resign his office earlier by giving notice in writing to the Government, and shall cease to be a Member on the resignation being accepted by the Government.](2)[ Notwithstanding anything in sub-section (1), the Government may, reduce the term of office of [Chairman, Vice-Chairman or any member] [Added by Act No.30 of 1981.] before the expiry of his term of office, without giving any notice to such member, and appoint any other person in his place.]
