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 10] [Entire Act]

State of Kerala - Subsection

Section 10(4) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(4)A person ceasing to be a member of the Board by reason of the expiration of his term of office shall, if he is otherwise qualified and is free from any disqualification, be eligible for re-nomination or re election.