Section 7(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(3)The term of office of the Chairman, Secretary and members of the council shall be co-terminus with the period of constitution or reconstitution of the council, as the case may be and shall include any further period which may elapse between and expiration of the period of the constitution or reconstitution, as the case may be, and the succeeding reconstitution of the council:Provided that the State Government may, if it thinks expedient at any time, accept the resignation of any member of the council and fill up the vacancy subject to be provisions of subsection (1).
