Section 7(3) in The Rajasthan Agricultural Produce Markets Act, 1961
(3)Every member of a market committee, nominated when it is first constituted, shall hold office for a term of two years from the date of the first general meeting of the market committee and every such member elected or nominated thereafter shall hold office for a term of [five years] [Substituted for 'three years' by Rajasthan Act No. 8 of 2005; enforced w.e.f. 7.5.2005 - Notification No. F. 2(13) Vidhi-2/2005, dated 11.5.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 11.5.2005, p. 25(1) = 2005 RSCS/Part II/P. 251/H. 181.]:[Provided that in case of a committee constituted under sub-section (2) (b), it shall be competent for the State Government at any time to terminate the term of office of all the members of such committee and appoint an Administrator under Section 27-A.] [Added w.e.f. 2-1-1978 by Section 2(i) of Rajasthan Act No. 7 of 1978.]
