Section 6(1) in The Jammu and Kashmir State Forest Corporation Act, 1978
(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.
