Section 26D(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(1)Subject to the provisions of sub-section (2) the Chairman and other members of the Board not being ex-office members thereof shall hold office for two years unless the term of the Chairman or such other member is determined earlier by the Government by notification in the Gazette, and shall eligible for reappointment.
