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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Advocates' Welfare Fund Act, 1980

(2)The Government may remove any member who is or has become disqualified under sub-section (1) from membership of the Trustee Committee :Provided that no order removing any member shall be passed unless that member and the Bar Council in the case of a member nominated by it have been given an opportunity of being heard.