Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(1)Every member shall hold office including Chairperson, for a term of five years from the date on which he enters upon his office or until the age of sixty-five years, whichever is earlier and shall not be eligible for re-appointment as Chairperson or Member at any time after the expiry of the term of appointment :Provided that no person shall be appointed as Member after he has attained the age of sixty-two years.