(2) The Chairman and other members of the Board shall on the expiry of the period of their appointment, be eligible for re-appointment. 

(3) The Chairman or any other member of the Board may, resign his office by giving three months notice in writing to the Central Government. 

(4) The Chairman and other members of the Board shall be paid such salary or honorarium as may be determined by the Central Government in each case. 

(5) A non-official appointed as the Chairman or other member of the Board shall be entitled to travelling allowances for journeys performed on duty and to daily allowances for the period spent on duty according to rules and orders for the time being applicable to such corresponding class of Government servants as shall be specified by this Central Government. 

(6) An official appointed as the Chairman or other member of the Board shall be entitled to such travelling allowances for journeys performed on duty and to such daily allowances for the period spent on duty as may be admissible to him as such official. 

(7) The other conditions of service of the Chairman and other members of the Board shall be regulated by orders made in that behalf by the Central Government from time to time. 

21. Functions of the Secretary of the Board:-The Registrar shall perform all secretarial functions relating to the Board under the directions and control of the Chairman of the Board.