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Union of India - Section

Section 21 in Cantonments Act, 1924

21. Term of office of Vice-President.-

[(1) The term of office of a Vice-President shall be three years or the residue of his term of office as a member, whichever is less.] [Substituted by Act 15 of 1942, s.8, for the original sub-section.]
(2)A Vice-President may resign his office by notice in writing to the President and, on the resignation being accepted by the Board, the office shall become vacant.