Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in The Orissa Water Supply and Sewerage Board Act, 1991

(1)A person appointed as Vice-Chairman under Clause (b) or nominated as member under Clauses (f) or (g) of Sub-section (1) of Section 4 shall hold office for three years from the date of his appointment, unless his term of office is determined earlier by the State Government.