Section 3(3) in The Prevention Of Food Adulteration Act, 1954
(3)The members of the Committee referred to in clauses (c), (d), (e), (f), [[(g), (gg),] [Substituted by Act 49 of 1964, Section 3, for " clauses (g) and (h)" (w.e.f. 1-3-1965). ] [(h) and (i)] [Substituted by Act 49 of 1964, Section 3, for " clauses (g) and (h)" (w.e.f. 1-3-1965). ] sub-section (2) shall, unless their seats become vacant earlier by resignation, death or otherwise, be entitled to hold office for three years and shall be eligible for renomination.
