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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(1) in Uttarakhand Medical Service Selection Board Act, 2015

(1)The Board shall consist of a Chairman and such other Member not exceeding two as the State Government may from time to time appoint;Provided that member shall be eligible or appointment as /Chairman but shall not be eligible for re-appointment or continuance in office either as Member of Chairman after the period of his term.