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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(2) in Telangana Universities Act, 1991

(2)No member of an authority specified in sub-section (1) who is elected, appointed or nominated in his capacity as a member of a particular electorate or the holder of a particular office or appointment shall continue to be a member of such authority on his ceasing to be a member of the particular electorate or the holder of the particular office or appointment.