Section 42(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)Save as otherwise provided by or under this Act, the Vice-President or a member of Board other than ex-officio member, shall hold office for a term of three years from the date of his nomination :Provided that the Vice-President or a member shall, notwithstanding the expiration of his term, continue to hold office until his successor enter upon his office.
