Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3)(f) in The M.P. Rajya Anusuchit Janjati Ayog Adhiniyam, 1995

(f)has, in the opinion of the State Government, so abused the position of Chairperson or Member as to render his continuance in office detrimental to the interests of Scheduled Tribes or the public interest: