Section 7 in Punjab State Aid to Industries Act, 1935
7. Term of office.
(1)The Vice-Chairman or any other appointed or elected member may resign his office by giving notice in writing to the Chairman.(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 [Haryana] [Proviso Added by Punjab Act 6 of 1938, section 2.] Legislative Assembly, the term of membership shall, in any case, terminate automatically on the dissolution of the [Haryana] [Substituted by Haryana Adoption of Laws Order 1968.] Legislative Assembly].(b)An outgoing member may, if otherwise qualified, be re-elected or re- appointed.(3)Notwithstanding the expiration of the term mentioned in sub-section (2), an appointed or elected member shall continue to hold office until the vacancy caused by the expiration of the said term has been filled, provided that no vacancy shall be allowed to remain unfilled for more than six months.
