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

State of Karnataka - Subsection

Section 4(3) in The Karnataka Prohibition Of Beggary Act, 1975

(3)Subject to the pleasure of the State Government, the term of the office of the non-official members shall be for a period of three years:Provided that if a non-official member of the Committee absents himself without permission of the Committee for two consecutive meetings of the Committee, he shall cease to be a member.