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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(5) in The Benami Transactions (Prohibition) Act, 1988

(5)The Administrative Member may be removed from his office by an order of the Central Government on the grounds specified in sub-section (1) and in accordance with the procedure notified by the Central Government:Provided that the Administrative Member shall not be removed unless he has been given an opportunity of being heard in the matter.