Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act] State of Chattisgarh - Subsection Section 14(1)(b) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005 (b)Person who has held office as Chairman or Member shall be eligible for further appointment for one more term.