Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Rajasthan - Subsection Section 11(3) in Rajasthan Go-Seva Ayog Act, 1995 (3)No order of removal under sub-section (1) shall be made unless the chairman, vice chairman or member concerned has been given an opportunity to submit his explanation to the State Government with reference to the grounds of his proposed removal.
