Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Uttarakhand - Subsection

Section 50(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(1)Subject to the provisions of sub section (2), the Chairman and other members of the Board who are not ex-officio members thereof, shall hold office for two years unless the term of the Chairman or such other member is determined earlier by the State Government by notification in the gazette, and they shall be eligible for reappointment.