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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(2) in The Delhi Vidyut Board Rules, 1997

(2)The Chairman or any other member shall be eligible for reappointment subject to the proviso to sub-rule (1) of this rule:Provided that such re-appointment may be for periods not exceeding one year at a time.