Section 6 in The Jammu and Kashmir State Forest Corporation Act, 1978
6. Terms of office of the members.
(1)The term of office of a member of the Corporation shall be three years unless he is disqualified earlier under section 5:Provided that the Government may, if satisfied that it is necessary so to do in the interest of the Corporation, terminate the term of a member of the Corporation before the period of three years :Provided further that an outgoing member, if otherwise qualified, shall be eligible for re-appointment.(2)A member of the Corporation may at any time, by writing under his hand addressed to the Government, resign his office and on such resignation being accepted, he shall be deemed to have vacated his office.
