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State of Karnataka - Section

Section 4 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013

4. Term of office and conditions of services.-

(1)Subject to the pleasure of the State Government the non-official members nominated by the State Government shall hold office for a period of three years:Provided that the Peethadhipathi of Sri Salurumath shall be a permanent member.
(2)Any non-official member may resign his office by writing under his hand addressed to the State Government but shall continue in office until his resignation is accepted.
(3)The non-official members shall receive such allowances as may be prescribed.