Section 26D in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26D. Term of Office of Chairman and other members.
(1)Subject to the provisions of sub-section (2) the Chairman and other members of the Board not being ex-office members thereof shall hold office for two years unless the term of the Chairman or such other member is determined earlier by the Government by notification in the Gazette, and shall eligible for reappointment.(2)[ A member appointed under clause (f-4) or clause (g) or clause (h) of sub-section (i) of section 26-B shall Cease to be a member of the Board as soon as he ceases to be such Vice- Chancellor or elected member of the Market Committee, as the case may be.] [Substituted by section 12 of U.P. Act No. 6 of 1977](3)The Chairman or any other member not being an ex-officio member may at any time by writing under his hand addressed to the State Government resign his office, and on, such resignation being accepted he shall be deemed to have vacated his office.Other provisions regarding office of the Chairman and members other then ex-officio. - (1) The Chairman and other member not being ex officio members be paid from the Board's fund such remuneration, if any, as may be fixed by the State Government.(2)If the Chairman or any other member as aforesaid is by infirmity or otherwise rendered temporarily incapable of discharging his functions or is absent on leave otherwise in circumstances not involving the vacation of his appointment, the State Government may appoint another person to discharge his functions under this Act.
