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 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2C) in The Karnataka Home Guards Act, 1962.

(2C)subject to the pleasure of the State Government the term of office of the commandant shall ordinarily be for five years and it may be extended for a further period of two terms of five years each.Provided that no person shall be eligible for appointment as commandant or shall hold such office on his attaining the age of sixty years.