Section 31 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
31. Term of office of the member of the Committee.
(1)Subject to the provisions of section 33 every non- official member of the Committee shall hold office at the pleasure of the State Government.(2)The term of an ex-officio member of the Committee shall come to an end as soon as he cease to hold the office by virtue of which he was nominated.
