Section 22F in The Rajasthan Agricultural Produce Markets Act, 1961
22F. Term of office of the members of the Board.
- The members elected or nominated shall hold office for a period of three years but the Government may, from time to time, extend the term by notification for reasons to be recorded in writing, for a period not exceeding one year in the aggregate.[22FF. First Board to be nominated by the Government. - Notwithstanding anything contained in section 22-B, members of the First Board (including its Chairman and Vice-Chairman) constituted after the commencement of this Act, shall be nominated by the State Government and shall hold office for a period of three years from its constitution:Provided that the State Government may from time to time extend the term of office of the Board to any further period not exceeding in aggregate one year:] [Inserted by section 3 of Rajasthan Act No. 14 of 1974 - Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 4.9.1974.][Provided further that where the term of office of the Board has been extended under the foregoing proviso, it shall be competent for the State Government at any time to terminate the term so extended.] [Added w.e.f. 2.1.1978 by section 3 of Rajasthan Act No. 7 of 1978 - Published in the Rajasthan Gazette, Extraordinary, Part IV-A, dated 3.4.1978.][22FFF. Second Board to be nominated by the State Government. - Notwithstanding anything contained in any other provisions of this Act after the expiry or termination of the term of office of the First Board nominated under section 22-FF, the State Government may at any time constitute the Second Board by nominating its members (including its Chairman and Vice-Chairman) and the Second Board so nominated shall hold office for such period as may be specified by the State Government:Provided that the State Government may, from time to time, extend the term of office of the Board constituted under this section to any further period subject however, to the condition that the total term of the Board so constituted shall not exceed in aggregate a period of three years.] [Added by section 4 of Rajasthan Act No. 7 of 1978 - Published in the Rajasthan Gazette, Extraordinary, Part IV-A, dated 3.4.1978.][Provided further that the State Government, if it thinks fit in public interest so to do, may at any time, by a notification in the official Gazette, terminate the term of the Board constituted under this section and appoint an Administrator to exercise all the powers and perform all the duties and functions of the Board:Provided also that where the term of the Board has been terminated under the foregoing proviso, neither its Chairman nor any of its members shall be entitled to any compensation whatsoever in respect of the unexpired portion of his term.] [Added w.e.f. 9.5.1980 by Rajasthan Act No. 2 of 1980.][22FFFF. Third Board to be nominated by the State Government. - Notwithstanding anything contained in any other provisions of this Act, after the expiry or termination of the term of office of the Second Board, nominated under section 22-FFF, the State Government may at any time constitute the Third Board by nominating its members (including Chairman and Vice-Chairman) and the Third Board so nominated shall hold office for such period as may be specified by the State Government:Provided that the State Government may, from time to time, extend the term of office of the Board constituted under this section to any further period subject, however, to the condition that the total term of the Board so constituted shall not exceed in aggregate a period of three years :Provided further that the State Government, if it thinks fit in public interest so to do, may at any time, by a notification in the Official Gazette, terminate the term of the Board so constituted under this section and appoint an Administrator to exercise all the powers and perform all the duties and functions of the Board :Provided also that where the term of the Board has been terminated under the foregoing proviso, neither its Chairman nor any of its members shall be entitled to any compensation whatsoever, in respect of the unexpired portion of his term.] [Inserted by Rajasthan Act No. 12 of 2004; enforced w.e.f. 10.8.2004 - Notification No. F. 2(9) Vidhi-2/2004, dated 10.8.2004 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 10.8.2004, p. 63(3) = 2004 RSCS/Part II/P. 303/H. 316.]
