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

Greater Bengaluru City Corporation -

Section 6(3) in Bangalore Water Supply and Sewerage Act, 1964

(3)No order or removal shall be made under this section unless the member concerned has been given an opportunity to submit his explanation to the State Government and when such order is passed, the seat of the member removed shall become vacant and another member may be appointed under section 3 to fill up the vacancy.