Section 21A — Term of office of members of Local Board.

1 [21A. Term of office of members of Local Board. -- 2 [(1) Subject to the provisions contained in this section and in sub-section (2) of section 21, a member of a Local Board-- (a) nominated under clause (c) of sub-section (1) of section 21 shall hold office for such term, not exceeding three years, as the Central Government may specify in this behalf 3 ***; (b) elected under clause (d) of sub-section (1) of section 21 shall hold office for three years and 4 ***, and shall be eligible for re-nomination or re-election, as the case may be: Provided that no such director shall hold office continuously for a period exceeding six years.] 5 * * * * * (3) A director of the Central Board becoming a member of a Local Board by virtue of the provisions of clause (b) of sub-section (1) of section 21 shall cease to hold office as such member on his ceasing to be a director or on his ceasing to be ordinarily resident in the relevant area. (4) The president and the vice-president of a Local Board shall each hold office for two years or the remaining period of his office as a member of the Local Board, whichever is shorter, and shall be eligible for re-appointment so long as he is a member of the Local Board. 6 [(5) A member of a Local Board nominated under clause (c) of sub-section (1) of section 21 shall hold office during the pleasure of the Central Government.]

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