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7. Term of office of Trustees.- (1) The Chairman and the Deputy Chairman shall hold office during the pleasure of the Central Government. (2) Subject to the provisions of this Act,- (a) every person elected or appointed by name to be a Trustee shall hold office to which he is elected or so appointed, for a term of two years commencing on the 1st day of April next following his election or appointment, as the case may be: Provided that the term of office of a member elected to represent any body of persons shall come to an end as soon as he ceases to be a member of that body; (b) a person appointed by virtue of an office to be a Trustee shall, until the Central Government by notification in the Official Gazette otherwise directs, continue to be a Trustee so long as he continues to hold that office.    |
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