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[Cites 0, Cited by 0] [Section 16(10)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(10)(i) in Veer Narmad South Gujarat University Act, 1965

(i)every person elected under clause (i) to (iii) and under sub-clauses (a) to (e) of clause (iv) shall continue to hold the office of a member of the Senate only so long as he is a secondary teacher or head master or a teacher or a member of the electing body or bodies, as the case may be;