Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(2) in Chhattisgarh Legal Services Authority Rules, 2002

(2)A member of the State Authority nominated under sub-rule (3) of Rule 3 may, after consultation with the Chief Justice, be removed by the State Government at any time if, in the opinion of State Government, it is not desirable to continue him as a member.