Section 4(5)(ii) in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

(ii)The State Government shall remove a person from the office of the Chairman or a Member referred to in sub-section(i) if the person :-

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