Section 17(4) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(4)(a)the term of the committee constituted under sub-section (1) shall be two years from the date of publication of the constitution of the committee under sub-section (6) if not terminated earlier by the State Government;[(A-1) The Chairman, Vice-Chairman and the members shall function on their respective posts during the peasure of the Governor. [Inserted by Uttarakhand Act No. 14 of 2018, dated 11.4.2018.](A-2) The vacancies of the Chairman, Vice-Chairman and the members shall be filled according to the provisions of sub-sections (1), (3) of Section 17 or sub-section (2) of Section 18 as the case may be.](b)the term of the office of the Chairman, the Vice-Chairman and the members shall be co-terminus with the committee;(c)a non-official member shall cease to hold his office if he ceases to be a licensee of committee or otherwise ceases to work in the committee as trader or commission agent as the case may be.
