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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1) in The Maharashtra Right to Public Services Act, 2015

(1)The Chief Commissioner and the Commissioners shall hold office for a term of five years from the date on which they enter upon the respective offices, or until they attain the age of sixty-five years, whichever is earlier, and shall not be entitled for re-appointment.