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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(2) in Panjab District Boards Act, 1883

(2)The term of office of all other elected and appointed members respectively of a district board or local board shall be fixed by the Local Government by rules made under this Act, and may be so fixed as to provide for the retirement of members by rotation, but shall not exceed three years. (3) An outgoing member shall, if otherwise qualified, be again eligible for election or appointment.