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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001

(2)A member in respect of whom a reference has been made under clause (i) of the proviso to sub-Section (1) shall not perform his functions as a member until the State Government removes the member from his office or decides not to remove the member from his office, on receipt of the report of the Committee on such reference.