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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(1) in Jammu and Kashmir Right to Information Act, 2009

(1)The State Chief Information Commissioner shall hold office for a term of five years from the date on which he enters upon his office and shall not be eligible for reappointment:Provided that the State Chief Information Commissioner shall not hold office as such after he has attained the age of sixty-five years.