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[Cites 0, Cited by 0] [Section 186] [Entire Act]

NCT Delhi - Subsection

Section 186(1) in The Delhi School Education Rules, 1973

(1)Every member of the Advisory Board shall hold office for a period of three years from the date on which he is nominated by the Administrator and shall be eligible for re-nomination for a like period and shall, notwithstanding the expiry of the term of his office, continue to hold such office, until his successor is nominated by the Administrator.