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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(10) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013

(10)The term of office of a member of a standing committee shall be three years from the date of its constitution and an outgoing member of the ad hoc committee shall cease to function as soon as the specific functions for which the said committee was constituted, are completed.