Section 5 in The M.P. State Aid to Industries Act, 1958
5. [ Term of office. [Substituted by M.P. Act No. 16 of 1964.]
(1)The members of the Committee elected under clause (c) of sub-section (1) of Section 4 shall hold office for a term of three years or till such time as they continue to be members of the Legislative Assembly, whichever is earlier.(2)The members of the Committee appointed under clause (g) of sub-section (1) of Section 4 shall hold office for a term of one year.(3)Notwithstanding anything contained in this section, an outgoing member shall, unless the State Government otherwise directs, continue in office till the date the election or appointment of his successor is notified under sub-section (2) of Section 4.(4)An outgoing member shall be eligible for re-election or reappointment.]
