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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1) in The U.P. State Council Of Higher Education Act, 1995

(1)The Chairman shall hold office for a term of three years and the nominated members and the co-opted member shall hold office for a term of one year and shall be eligible for re-appointment or renomination or cooption for a further term of three years, or one year, as the case may be :Provided that if a person has attained the age of 65 years, he shall not be eligible for appointment or re-appointment as a Chairman of the Council.