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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1) in Uttaranchal School Education Act, 2006

(1)Members other than ex officio members shall hold office for a term of three years as specified by the State Government; Provided that the members shall, notwithstanding the expiration of his term, continue to hold office until his successor inters upon his office.