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State of Punjab - Section

Section 46 in The Punjab Municipal Act, 1999

46. Removal of President by the Government.

- Notwithstanding anything contained in section 41, the President may be removed from his office by the Government at any time, by an order in writing on any of the ground or grounds mentioned in section 45 or on the ground of misuse of his power or on persistent failure to perform his duties :Provided that before passing any such order a reasonable opportunity of being heard, shall be given to the President.