Section 4(5) in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999
(5)[ The President and the members of the Managing Committee shall, if not recalled earlier, be in office for a term of five years from the dale of appointment of the Competent Authority under sub-section (1) of Section 21 ;Provided that if on the expiry of the term of the President and the members of the Managing Committee, a new Managing Committee is not constituted, the State Government may by notification, extend the term of the President and the members of the Managing Committee only once for a period of six months from the date of expiry, with reasons tor such extension being placed on record.] [Substituted by M.P. Act No. 3 of 2006.]
