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[Cites 0, Cited by 36] [Article 243ZJ] [Constitution]

Constitution Subarticle

Article 243ZJ(2) in Constitution of India

(2)The term of office of elected members of the board and its office bearers shall be five years from the date of election and the term of office bearers shall be conterminous with the term of the board:Provided that the board may fill a casual vacancy on the board by nomination out of the same class of members in respect of which the casual vacancy has arisen, if the term of office of the board is less than half of its original term.