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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1) in Water (Prevention and Control of Pollution) Act, 1974

(1)Save as otherwise provided by or under this Act, a member of a Board, other than a member-secretary, shall hold office for a term of three years from the date of his nomination:Provided that a member shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon his office.