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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000

(2)the term of office of nominated members of the Joint Committees of the Gram Panchayats or Mandal Parishad concerned, as the case may be, shall be three (3) years from the date of nomination. If the nominated Member happens to be an Mandal Parishad Territorial Constituency, Zilla Parishad Territorial Constituency Member he shall hold the office so long as he holds the office of the Mandal Parishad Territorial Constituency or Zilla Parishad Territorial Constituency as the case may be.