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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(1) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(1)Subject to the provisions of sub-section (2), the Chairperson or a Member may be removed from his office by an order of the Government on the ground of proved misbehaviour or incapacity in such manner and by such authority as may be prescribed.