Section 3(5) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
(5)Where the Board is dissolved the following consequences shall follow-(a)All members referred to in Clause (b) of sub-section (2), Shall on a date to be specified in the order, vacate their offices but without prejudice to their eligibility for appointment or nomination as a member;(b)The Board shall be reconstituted by the State Government in accordance with the provisions of sub-section (2).
