Section 5 in The Abolition Of Jagirs And Land Reforms Act, 1953 (Bhopal)
5. Term of office.
(1)The term of office of a member nominated under [clause (a) clause (b) or clause (b-1) of sub-section (1) of Section 3 shall be three years commencing from the date on which his nomination is notified.] [Substituted by M.P. Act No. 23 of 1958.](2)The member appointed under clause (c) of sub-section (1) of Section 3 shall, unless resigns the membership of the Licensing Authority, hold office during the pleasure of the State Government.(3)Any member of the Licensing Authority may resign his membership by a letter addressed to the State Government and the resignation shall be effective on the date such letter is received by the State Government.
