Section 14 in The Punjab Agricultural Produce Markets Act, 1961
14. Term of office of members.
(1)Subject to the provisions of section 17, a nominated member of a Committee shall hold office [during the pleasure of State Government, provided that his term of office shall not exceed shall not exceed three years from the date of his appointment] [Substituted for the word 'for a period of three years from date of his appointment' by Haryana Act No. 24 of 1988.](2)An outgoing member may if otherwise qualified, be re-nominated for another term of three years.]
