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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2) in The Bonded Labour System (Abolition) Ordinance, 1975

(2)The State Government may at any time, after consultation with the corporation, remove the managing director from office:Provided that no order for the removal of the managing director on the ground of any misconduct shall be made except after giving him an opportunity of being heard against the proposed removal.