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State of Gujarat - Section

Section 56F in The Bombay Public Trusts Act, 1950

56F. Terms of office of Members of Committee.

(1)A member shall be appointed to a committee for a period of five years, but shall be eligible for re-appointment.
(2)A member may, by writing under his hand addressed to the State Government resign his membership of a committee:Provided that such resignation shall not take effect until the resignation has been accepted by the State Government.