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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(6) in The Haryana Sports Council Act, 2016

(6)No member nominated in his capacity as a member or as the holder of a particular office shall continue as a member beyond a period of three months after he has ceased to be such member or holder of such office unless he again becomes such member or holder of such office within such period:Provided that the term of office of the nominated male student and female student shall be one year from the date of nomination.