Section 34C(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)Save as otherwise provided in Section 35B, every member of the Board, whether elected or nominated, shall hold office for a period upto the end of four years,-(a)in the case of an elected member, from the date of publication of his name in the Official Gazette under sub-section (3) of Section 35A; and(b)in the case of a nominated member, from the date of his nomination:Provided that the State Government may, from time to time, by notification in the Official Gazette, extend the term of office of such members for a further period not exceeding one year in the aggregate.
