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 19] [Entire Act] Union of India - Section Section 9 in The Religious Endowments Act, 1863 9. Tenure of office .Every member of a committee appointed as above shall hold his office for life, unless removed for misconduct or unfitness;Removal .and no such member shall be removed except by an order of the Civil Court as hereinafter provided.
