Section 42 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
42. [ Term of Office of Vice-President and Members. [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).]
(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.(2)The term of office of a member of the Board shall come to an end as soon as he ceases to hold the office by virtue of which he was nominated.(3)The State Government may if it thinks fit remove any member of the Board before the expiry of his term of office, after giving him a reasonable opportunity of showing cause against the same.
