AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

7. Term of office of members of the Council of States.-

In order that, as nearly as may be, one-third of the members of the Council of States may retire on the 2nd day of April, 1958, and on the expiration of every second year thereafter, the President shall, after consultation with the Election Commission, make by order such provisions as he thinks fit in regard to the terms of office of the members elected under section 6.



Bihar and West Bengal (Transfer of Territories) Act, 1956 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys