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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(2)(i) in The West Bengal Right to Public Services Rules, 2013

(i)a reference is made by the State Government to the Chief Justice of the High Court of Calcutta seeking an enquiry and recommendation on the proposed removal of the Chief Commissioner or the Commissioner along with the grounds for the removal and material supporting such proposal;