Section 9 in The Assam Agricultural Produce Market Act, 1972
9. Period of office of Market Committee.
(1)Every member of market committee other than the first one constituted by the State Government shall hold office for a period of three years commending from the date of first meeting of the reconstituted market committee at which a quorum is present. The market committee shall, thereafter, be reconstituted every three-years before the expiry of the third year and not earlier than three months prior to such expiry.(2)The term of three years referred to in sub-section (1) shall include any period which may lapse between the expiry of the said three years and the date of the first meeting of the reconstituted market committee, at which a quorum is present.(3)The State Government may, by notification for sufficient cause to be stated therein, direct from time to time that the term of office of the members of a market committee be extended by such period not exceeding one year as may be specified in the notification.(4)A member elected or nominated under sub-section (1) of Section 8 shall cease to hold office, if he ceases to be a member of the category of persons from which he was elected or nominated.(5)A member shall also cease to hold office if he in writing resigns his membership and the same is accepted by the market committee or of he is removed by the State Government under the provisions of this Act.(6)Whenever any vacancy occurs in membership for any of the reasons aforesaid, the said vacancy shall be filled in by election or nomination, as the case may be, and every such member elected or nominated, shall hold office for the unexpired period of the term of the member in whose place he is elected or nominated.(7)Notwithstanding any vacancy in a market committee it shall be competent to exercises its powers and perform its duties and none of its actions shall be questioned merely on the ground of the existence of any vacancy in or any defect in the constitution of the committee.
