Section 15 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
15. Commencement of term of office of members.
(1)The term of office of members of the Marketing Board shall commence on the date of the first meeting of the Marketing Board at which business is transacted.(2)The first meeting of a Marketing Board shall be held on such date as may be fixed by the State Marketing Officer or any officer authorised by him in that behalf, being a date which is within thirty days from the date on which the names of members are published in the Official Gazette. If the first meeting is, for any reason, not held within thirty days as aforesaid, the State Marketing Officer shall report the fact to the Government and state therein the reasons for the failure to hold the meeting and shall, thereafter, act according to the directions of the Government issued in that behalf.(3)The term of office of outgoing members shall expire on the date immediately preceding the date of such first meeting.
