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

State of Jharkhand - Subsection

Section 4(4) in Jharkhand Academic Council Act, 2002

(4)A person who holds office as Chairman or Member shall, on the expiration of his term of office, shall be eligible for reappointment to that" office for next three years, subject to maximum of two terms of office.[Provided that any nominated members shallbe deemed to vacate office with effect from the date on which he ceases to be a member of the category from which he was nominated.Provided that the term of office of nominated members under section 4, from legislative Assembly shall be till their membership in the legislature or three years whichever is earlier.Provided that Any casual vacancy in the membership of the Council by reasons of death, resignation or otherwise shall be filled by the member of the same category or Body due to whose death, resignation otherwise the vacancy has occurred and the person so nominated shall be a member for the remaining duration of the term.] [Added by Act No. 02 of 2007.]