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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(3) in Universities of Agricultural Sciences Act, 2009

(3)The term of office of the members of the Board, other than Ex-officio members, shall, subject to the pleasure of the Government or the Chancellor, as the case may be, for three years and they shall not be eligible for re-nomination to any of the authorities of the University.