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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(9) in Uttarakhand River Valley (Development and Management) Act, 2005

(9)The term of member other than Ex-officio members and Vice Chairman shall be of five years. Provided all or any of the members other then ex-officio members may be removed prior to the expiry of their term by the State Government or if such member is not willing to continue as member he may tender his resignation to, in case of member to the Vice Chairman and in case the Vice Chairman to the Chairman of the Authority.