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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(2)(a) in Chhattisgarh State Legal Services Authority Regulations, 2003

(a)
(i)A member of the District Authority nominated under sub-rule (3) of Rule 1 may be removed by the State Government if in the opinion of State Government, he is not desirable to continue as a member.
(ii)A member may, by writing under his hand addressed to the Chairman, District Authority, resign from the District Authority and such resignation shall take effect from the date on which it is accepted by the Chairman.