Section 7(4) in The Rajasthan Agricultural Produce Markets Act, 1961
(4)[ The State Government may, by notification, extend from time to time the term of office of the members of a market committee for such period or periods not exceeding one year in the aggregate as it thinks fit:Provided that if the term of office of the outgoing members of a market committee has expired before the commencement of the Rajasthan Agricultural Produce Markets (Amendment) Act, 1973, it shall be deemed to extend to and expire with the day before the date of the first general meeting of the market committee constituted in its place or shall extend to a period of one year from the commencement of the said Act, whichever is earlier: ] [Substituted by Section 3(b) of Rajasthan Act No. 15-A of 1973 - Published in the Rajasthan Gazette, Extraordinary., Part IV-A, dated 14.7.1973.][Provided further that where the term of office of the members of a market committee has been extended under this sub-section, it shall be competent for the State Government at any time to terminate the term so extended.] [Added by Section 2(ii) of Rajasthan Act No.7 of 1978.]
