Section 36(6) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(6)The term of office of the members of the Board shall be three years from the date of [notification under [sub-section (3)] [Substituted for "publication of their names in the Official Gazette" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 26(b).]] and shall include any further period which may elapse between the expiration of such period of three years and the date of the first meeting of the succeeding Board at which a quorum is present:Provided that a member of the Board may, on the expiry of his term of office, be re-appointed.
