Section 5(7) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(7)The term of office of the members of the market committee, save as otherwise provided in this Act, shall be three years from the [date of notification under [sub-section (3)] [Substituted for "date of publication of their names in the Official Gazette" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 5(c)(i).]] and shall include any further period which may elapse between the expiration of the said period of three years and the date of the first meeting of the succeeding market committee at which a quorum is present :Provided that a member of a market committee may, on expiry of his term of office, be re-appointed :[Provided further that the term of office of a member of a market committee appointed at any time subsequent to the constitution of such market committee under the proviso to sub-section (3) shall expire simultaneously with the expiry of the term of office of the other members constituting such market committee.] [Second proviso added by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 5(c)(ii).]
