Section 3(4) in The Assam Agricultural Produce Market Act, 1972
(4)The term of the office of the Board shall be three years from the date of its first meeting or till its reconstitution, whichever is earlier :Provided that any non-official member nominated under clause (c) of sub-section (1) of this section shall cease to be a member of the Board from the date be ceases to be a member of a Market Committee, representative of Agricultural Farming Corporation, or a licensee or a member of the Co-operative society represented in the Market Committee.
