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State of Nagaland - Section
Section 47 in Nagaland Village Councils Act, 1978
47. [ [Deleted by Nagaland Act No. 7 of 1990, 24.7.1990.]
***]| 47.The State Government may remove from the Board any member who :(a) refuses to act, or becomes incapable of acting or absent himself from three consecutive meetings of the Board and is unable to explain such absence to the satisfaction of the Board; or(b) has so flagrantly abused in any manner his position as a member of the board as to render his continuance detrimental to the public interest. Provided that when the State Government proposes to take action under the foregoing provisions of this section, an opportunity for explanation shall be given to the member concerned and when such action is taken, the reasons thereof shall be placed on record. |