Section 9(5) in Jharkhand Agricultural Produce Markets Act, 2000
(5)[ The term of office of members, including the Chairman and the Vice-Chairman of the elected Market Committee, shall save as otherwise provided in this Act, be three years, from the date of publication of their names as members under section 13, and on the expiry of three years term and thereafter if within a period of 6 months election is not held, the committee shall cease to function and all powers and duties of the Committee under the provisions of Act and Rules made thereunder shall be exercised and discharged by such person as may be nominated by the Jharkhand Government and new Market Committee shall be constituted within six months from the date of such nomination:Provided, however, due to any exigencies, the election is not held within six months, the Jharkhand Government may extend the period of election for another six months.] [Substituted by Act 60 of 1982.]
