Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] Union of India - Subsection Section 22(10) in First Statutes of the Indian Institute of Petroleum and Energy, 2018 (10)The term of office of a Head shall be three years from the date on which he/she enters upon his office and shall be eligible for a re-appointment.
