Section 9(5) in The Bihar Agricultural Produce Markets Act, 1960
(5)The term of office of members, including the Chairman and the Vice-Chairman, of the second and every subsequent Market Committee, shall, save as other wise provided in this Act, be three years from the date of the publication of their names as members under section 13, and shall include any further period which may elapse between the expiration of the said three years and the date of the first meeting of the next succeeding Market Committee at which a quorum is present.
