Section 14(2)(b) in Jagat Guru Nanak Dev Punjab State Open University Act, 2019

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

(b)The Chairman may be removed from the office by the State Government, if,-

(i)he will fully refuses to carry out the provisions of this Act; or

(ii)he abuses the powers vested in him; or

(iii)he is adjudged as an insolvent; or

(iv)he is convicted by a court of law for an offence involving moral turpitude; or

(v)it appears to the State Government that his continuation in office is detrimental to the public interest:

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