Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(2)The Chairman, Vice-Chairman and Members of the Market Committee shall hold office for a period of five years from the date of first meeting of the Market Committee :[Provided that if on the expiry of the term of the Market Committee, a new Market Committee is not constituted, the State Government may, by notification, extend the term of the Market Committee for a period of six months from the date of expiry, with reasons such extension being placed on record, and if the new Market Committee is not constituted within this extended term, it shall be deemed to have been dissolved and in such an event the provisions of Section 57 shall apply.]