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[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(6)(b) in Gujarat Elementary Education Rules, 2010

(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; or ii. Refuses to act or become incapable of acting; or iii. Is of unsound mind and stands so declared by a competent Court; or iv. Has so abused his office as to render his continuance in office detrimental to the public interest or 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