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

State of Karnataka - Subsection

Section 5(1) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(1)Subject to the pleasure of the Government and the provisions of section 6, non-official members nominated by the Government shall hold office for a period of three years from the date on which they assume office and shall be eligible for reappointment under such conditions as may be prescribed.