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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(2) in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015

(2)Removal of a nominated member of the Council shall be done in a manner as may be prescribed :Provided that no such removal shall be done by the Government except after giving such member, a reasonable opportunity of being heard.