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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(2) in Himachal Pradesh Private Educational Institutions (Regulatory Commission) Act, 2010

(2)The Chairperson and members of the Commission shall be appointed by the State Government, on the recommendations of a Search Committee, for a period of three years or until he or she attains the age of 65 years, whichever is earlier, and such Chairperson or member may be eligible for a second term subject to the upper age limit of 65 years:Provided that after the expiry of the term of office, the Chairperson or the member, as the case may be, shall be ineligible for further employment or any assignment in any of the Private Educational Institutions within Himachal Pradesh or their associate offices or companies within or outside Himachal Pradesh for a period of three years.