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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(3) in The Karnataka State Higher Education Council Act, 2010

(3)The Vice-Chairman or any member other than an ex-officio member shall be appointed by the Government ordinarily for a term of five years and shall not be eligible for reappointment for a second term:Provided that a person who has not attained the age of seventy years shall be eligible to be appointed as the Vice-Chairman.