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[Cites 0, Cited by 3] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(5) in The Delhi Sikh Gurdwaras Act, 1971

(5)The President and other members of the Executive Board elected under sub-section (1) or sub-section (2) shall hold office for a term of one year but shall be eligible for re-election for one more term only:Provided that an outgoing office-bearer or member shall continue it office until election of his successor is held.