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 2] [Entire Act] State of Odisha - Section Section 9 in Shri Jagannath Temple Act, 1955 9. Terms of office of members. - Every member of the Committee other than the Chairman, and the ex-officio members shall hold office for a period of three years from the date of notification under Sub-section (3) of Section 6 and shall be eligible for re-nomination.
