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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1) in The U.P. Industrial Housing Rules, 1959

(1)A nominated member shall, unless he resigns his office or dies, hold office for a period of two years from the date of the notification appointing him a member but shall be eligible for renomination:Provided that the outgoing member shall continue in office until the appointment of his successor is notified.