Section 4 in Andhra Pradesh Public Libraries Act, 1960
4. [ Term of office of certain members of the committee. [Substituted by Andhra Pradesh Act No. 7 of 1969.]
- Every member of the committee, other than an ex-officio member, shall hold office for a period of five years from the date of his nomination or election, as the case may be;Provided that the term of a member nominated or elected shall come to an end soon as he ceases to represent the body from which he was nominated or electedProvided further that a member who is holding office at the commencement of the Andhra Pradesh Public Libraries (Amendment) Act, 1969 shall continue to hold office for a period of five-years from the date on which he was nominated, elected or co-opted as the case may be.]
