Section 7(2) in Punjab State Aid to Industries Act, 1935
(2)(a)Subject to the provisions of this Act an appointed member shall hold office for [five] [Substituted for the word 'three' by Punjab Act 6 of 1938, Section 2.] years unless the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government otherwise directs, and an elected member shall hold office for [five] [Substituted for the word 'three' by Punjab Act 6 of 1938, Section 2.] years or until such time as he ceases to be a member of the body electing him, whichever is shorter.[Provided that in the case of members elected under the provisions of section 3 by bodies other than the Punjab Legislative Assembly, the term of membership shall, in any case, terminate automatically on the dissolution of the Punjab Legislative Assembly] [Proviso Added by Punjab Act 6 of 1938, section 2.].(b)An outgoing member may, if otherwise qualified, be re-elected or re- appointed.
