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22. Reconstitution of a State Committee. (1) The State Government shall take or cause to be taken all necessary steps for the reconstitution of a new State Committee at least four months before the expiry of the term of the State Committee. (2) An outgoing member shall be eligible for re-nomination of the State Committee for not more than two terms: Provided that fifty per cent. of the nominees may be re-nominated for a second term in such manner as may be prescribed.    |
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