Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(3) in U.P. Pravidhik Shiksha (Committees and Sub-Committees, Affiliation of Institutions) Regulation, 2000 (3)The term of a Member of a Committee appointed or co-opted to fill a casual vacancy shall be the remainder of the terms of the Committee.
