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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3) in Chennai Unified Metropolitan Transport Authority Rules, 2019

(3)The co-opted members shall have the same status, rights and privileges as that of nominated member. The co-opted members, unless co-opted by virtue of an office they hold in a public transport operator, shall hold the membership for a initial term of three years and shall be eligible for co-option for a further term of three years.