(iv)A substitute may be removed at any time by the Collector either on his own motion, or [-] [See GSR 58/PA/17/87/Sections 17 and 28/Amd (II)/80 dated 11th July, 1980.] at the request of the person for whom the substitute is acting, for any reason which would justify the removal of the substantive holder of the office or for any other reason which the Collector thinks sufficient.
