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 1] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1) in The Mental Healthcare Act, 2017

(1)The members of the State Authority referred to in clauses (e) to (n) of sub-section (1) of section 46 shall hold office as such for a term of three years from the date of nomination and shall be eligible for reappointment:Provided that a member shall not hold office as such after he has attained the age of seventy years.