Section 5(3) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
(3)The term of the office of the members of the territorial constituencies shall, if not recalled or removed or disqualified under the provisions of the Act, shall be five years from the date of first meeting of the Managing Committee :[Provided that the State Government under special circumstances, by assigning reasons, may extend the term of office upto one year at one time but in no case it shall be extended for more than three years.] [Substituted by C.G. Act No. 3 of 2013, dated 7.1.2013.]
