Section 31 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
31. Term of office of the member of the Committee.
(1)Subject to the provisions of section 33, every non-official member of the Committee shall hold the office during the pleasure of the State Government.(2)The term of an ex-officio member of the Committee shall come to an end, as soon as, he ceases to hold the office by virtue of which he was nominated.
