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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1) in Damodar Valley Corporation Act, 1948

(1)The Central Government may remove from the Corporation any member who in its opinion
(a)refuses to act,
(b)has become incapable of acting,
(c)has so abused his position as a member as to render his continuance on the Corporation detrimental to the interest of the public, or
(d)is otherwise unsuitable to continue as member.