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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(5)(d) in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018

(d)has, in the opinion of the State Government, so abused the position of the Chairman or any Member as to render that person's continuance in office detrimental to the public interest or the Chairman or any Member of the Committee shall be removed, if he performs any act, which in the opinion of State Government is unbecoming of Chairman or Member of the Committee: Provided that, no such Chairman or any Member shall be removed by the State Government without giving him an opportunity of being heard;