Section 28(8)(b) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

[Cites 0, Cited by 0] [Section 28(8)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(8)(b) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(b)The member may be removed from his office by an order of the State Government on the ground of proved misbehaviour or incapacity or on the happening of any one or more of the following events :

(i)is adjudged an insolvent,

(ii)refuses to act or becomes incapable of acting,

(iii)is of unsound mind,

(iv)has so abused his office as to render his continuance in office detrimental to the public interest,

(v)is convicted for an offence by a competent Court, or

(vi)is without obtaining leave of absence from the Council, absent from two consecutive meetings of the Council;

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State of Rajasthan - Subsection

Section 28(8)(b) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011