Section 11(4) in The Gujarat Agricultural Produce Markets Act, 1963
(4)(a)The term of office of a market committee shall, save as otherwise provided in this Act, be [five years] [Substituted 'four year' by Gujarat Act No. 14 of 2015, dated 10.4.2015.] from the date of its first general meeting.[Provided that the term office of the existing market committee on the date of commencement of the Gujarat Agricultural Produce Markets (Amendment) Act, 2015, shall Gujarat 14 be four years.] [Inserted by Gujarat Act No. 14 of 2015, dated 10.4.2015.](aa)[ The State Government may, by order published in the Official Gazette and for reasons to be recorded therein, extend the said term for a period not exceeding one year in the aggregate.] [Clause (aa) inserted by the Gujarat Agricultural Produce Markets (Amendment) Act, 1990 (Gujarat 10 of 1990), dated 31st July 1990.](b)Save as otherwise provided in this Act, the term of office of the members of the market committee shall be co-extensive with the term of the market committee and also shall be deemed to extend to and expire with the day immediately before the [date of the appointment of an Administrator under clause (a) of sub-section (5)] [Substituted for 'date of the first general meeting of the market committee as reconstituted on the expiry of its term' by the Gujarat Agricultural Produce Markets (Amendment) Act, 1990 (Gujarat 10 of 1990), dated 31st July 1990.].[Provided that the term of the office of the Chairman and the Vice-Chairman of the Market Committee shall be two and a half years but shall not extend beyond the term of the market committee:Provided further that the term of the office of the Chairman and the Vice-Chairman who have completed the term of two and a half years on the date of commencement of the Gujarat Agricultural Produce Markets (Amendment) Act, 2015, shall be co-extensive with the term of the market committee.] [Inserted by Gujarat Act No. 14 of 2015, dated 10.4.2015.]
