Section 39E in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
39E. Term of office of members.
(1)The term of office of the member referred to in clause (vii) of section 39B shall ordinarily be three years from the date of his nomination as such member.(2)Notwithstanding anything contained in sub-section (l), the term of office of a member of the State Marketing Board shall, unless the State Government terminates his membership earlier or he resigns his membership, come to an end as soon as he ceases to hold any office, or the office under Government, the Market Committee, the National Bank of Agricultural and Rural Development (NABARD) or as the case may be, the Maharashtra State Market Committees' Cooperative Federation, by virtue of which he holds the membership of the State Marketing Board under section 39B:Provided that, the membership of the Agricultural Marketing Adviser to the Government of India or his representative shall not be terminated under this section without the concurrence of that Government.
