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

State of Gujarat - Subsection

Section 5(1) in Gujarat Educational Institutions Services Tribunal Act, 2006

(1)The member shall hold office for a term of five years from the date on which he enters upon his office and may be eligible for reappointment for another term of five years:Provided that no member shall hold office as such after he has attained the age of sixty-five years.