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Union of India - Section

Section 4 in River Boards Rules, 1958

4. Termination of services.-

The Central Government may, if it thinks fit, by order in writing, terminate the appointment of any members before the expiry of the term of his office:Provided that before issuing any such order, the Central Government shall, having regard to the circumstances of the case, give such notice not exceeding three months, to the person concerned, as it considers reasonable.