Section 38 in Karnataka Agricultural Produce Marketing Act 1966
38. Term of office of members.
(1)The members of the market committee shall save as otherwise provided in this Act hold office for a term of [five years] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] [before the expiry of which election shall be held to a market committee;] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991]:[Proviso x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991](2)[ Notwithstanding anything contained in sub-section (1) a person who is a member of the market committee by virtue of being a representative of a Co-operative Marketing Society or an Agricultural Co-operative Processing Society as the case may be shall cease to be such member on his ceasing to be a member of the Managing Committee of the Society concerned by efflux of his term of office or otherwise.] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991]
