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Union of India - Section
Section 5 in The Jallianwala Bagh National Memorial Act, 1951
5. [ Term of office of nominated Trustees. [Substituted by Jallianwala Bagh National Memorial (Amendment) Act, 2006(51 of 2006) ]
- The Trustees nominated under clause (g) of sub-section (1) of section 4 shall be Trustees for a period of five years, and shall be eligible for renomination.][Provided that the term of office of a Trustee nominated under clause (g) of sub-section (1) of section 4 may be terminated before the expiry of the period of five years by the Central Government.] [Inserted by Act No. 39 of 2019, dated 5.12.2019.]| Prior to substitution section 5 read as-5. Term of office of Trustees.(1) The three Trustees mentioned in clauses (a), (b) and (c) of sub-section (1) of section 4 shall be Trustees for life.(2) Every Trustee nominated under clause (g) of the said sub-section shall be a Trustee for a period of five years, and shall be eligible for renomination. |