Section 6(1)(e) in Bangalore Water Supply and Sewerage Act, 1964

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

(e)in the opinion of the State Government,-

(i)has refused to act; or

(ii)has become incapable of acting; or

(iii)has so abused his position as a member as to render his continuance on the Board detrimental to the interests of the general public; or

(iv)is otherwise unfit to continue as a member; or

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