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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in Chandigarh Arbitration Centre (Internal Management) Rules, 2014

(2)The term of office of the members of the Advisory Council shall be, determined by the Chief Justice from time to time and unless decided otherwise, the term of office shall be:
(a)One year for the Chief Counsel, subject to extension.
(b)Two years for the General Counsel, subject to extension.
(c)Two years for the Counsel.
Provided further that Chief Justice shall have the power to terminate the tenure of any of the members of the Advisory Council at his discretion without assigning any reason.