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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(3)(f) in Jharkhand State Commission for the Scheduled Tribes Act, 2019

(f)has in the opinion of the State Government so abused the position of Chairman or Vice Chairman or Member as to render that person's continuance in office detrimental to the interest of the Scheduled Tribes: