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 5] [Entire Act] State of Kerala - Subsection Section 5(1) in Guruvayoor Devaswom Act, 1978 (1)A member nominated under clause (d) or clause (e) of sub-section (1) of section 4 shall hold office for a period of [two years] [Substituted by Act 20 of 2001.] from the date of his nomination and shall be eligible for renomination.
