Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Sikkim - Section

Section 100 in Sikkim Panchayat Act, 1993

100. Term of office at the member and eligibility for re-appointment.

- Every member of the Commission shall hold office for such period as may be specified in the order of the Governor appointing him, but shall be eligible for re-appointment:Provided that he may, by a letter addressed to the Governor, resign his office