Section 3(4) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(4)The Board shall be constituted initially for a period of three years and shall thereafter be reconstituted for periods of like duration within six months of the expiry of duration. Till the new board is reconstituted, the existing Board will continue to function. The term of office of the Chairman, Deputy Chairman, Secretary and of the members of the Board shall be co-terminus with the period of constitution or reconstitution of the Board, as the case may be:Provided that the State Government may, if it thinks expedient at any time, accept the resignation of any member of the Board and fill up the vacancy subject to the provisions of sub-section (2).
