Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(4) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990 (4)The term of office of an elected Member shall be two years or till he ceases to be an employee of the Corporation, whichever is earlier.
