Section 14(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(3)Except as otherwise provided in this Act, the members of a Market Committee (not being a Committee constituted for the first time) shall hold office for a period of five years, and the members of a Committee constituted for the first time shall hold office for a period of two years :Provided that, the Market Committee constituted for the first time may be replaced by the Government and the new Committee so replaced shall hold office for the remainder of the period.Provided further that, where the general election of members of a Committee could not be held for reasons beyond the control of the Committee before expiry of the term of office of its members as aforesaid, the State Government may, be order in the Official Gazette extend from time to time, the term of office of any such Committee so however, that the period for which the term of office is so extended shall not exceed the period of one year in the aggregate.
