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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(6) in Kerala Sports Act, 2000

(6)Every member of the District Sports Council other than ex-officio member shall, subject to the provisions of this Act and the rules made thereunder, hold office until the next reconstitution of the District Sports Council.Provided that the term of office of the nominated male student and female student shall be one year from the date of nomination.