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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2) in Roorkee University Act 1947

(2)The term of office of a member of classes III, IV, V and VII referred to in sub-section (1) shall be three years and of a member of class VI referred to in t he said sub-section shall be one year, commencing from the date of first meeting of the Senate held after his election or nomination, as the case may be.