Section 34C in The Gujarat Agricultural Produce Markets Act, 1963
34C. Term of office and conditions of service.
(1)Save as otherwise provided in Section 35B, every member of the Board, whether elected or nominated, shall hold office for a period upto the end of four years,-(a)in the case of an elected member, from the date of publication of his name in the Official Gazette under sub-section (3) of Section 35A; and(b)in the case of a nominated member, from the date of his nomination:Provided that the State Government may, from time to time, by notification in the Official Gazette, extend the term of office of such members for a further period not exceeding one year in the aggregate.(2)Every member of the Board shall be paid such allowances and fees as may be prescribed.(3)The allowances and fees to the members shall be paid from the Development Fund.
