Section 50 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
50. Term of Office of Chairman and Other Members.
(1)Subject to the provisions of sub section (2), the Chairman and other members of the Board who are not ex-officio members thereof, shall hold office for two years unless the term of the Chairman or such other member is determined earlier by the State Government by notification in the gazette, and they shall be eligible for reappointment.(2)A member, nominated as a member of the Board, shall cease to be a member of Board as soon as he ceases to be such member of the Market Committee.(3)The Chairman or any other member, who does not remain an ex-officio member, may, at any time by writing under his hand addressed to the State Government, resign his office and on such resignation being accepted he shall be deemed to have vacated his office.
