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 36] [Entire Act] State of Haryana - Subsection Section 36(2) in Haryana Children Rules, 1974 (2)Every member shall hold office for a period of two years from the date of appointment and for such further period, if any, as the Government may be general or special order direct in that behalf.
