Section 13(8) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(8)The term of office of the members of the Committee shall commence from the respective dates of publication of their names under sub-section (6) and shall, save as otherwise provided, expire on the expiration of a period of five years from the date of the constitution of the Committee notified under sub-section (6) :Provided that the State Government, where it considers necessary or expedient so to do, in public interest flay, by notification, extend the term of the Committee for a total period of two years but at a time the period of extension shall not exceed one year.
