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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(4) in Kerala Anganawadi Workers' and Anganawadi Helpers' Welfare Fund Act, 2016

(4)The Government may at any time, for reasons to be recorded in writing, remove from office any official member, if the Government are of opinion that, in public interest it is improper to allow such member to continue in office.