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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(1)(b) in Assam Gramdan Rules, 1962

(b)
(i)If in the opinion of the State Government a member of a Gram Sabha Adalat has been guilty of misconduct in the discharge of his duties or of any disgraceful conduct or neglects or refuses to perform, or has become incapable of performing any of the duties as a member of the Gram Sabha Adalat, the State Government may remove such member after giving him an opportunity of being heard and after such enquiry as is deemed necessary.
(ii)If any enquiry is held under Clause (i), the State Government may suspend such member from being on the Gram Sabha Adalat for such period as they think fit.
(iii)On removal of a member from Gram Sabha Adalat under Clause (i) his office shall become vacant and shall be disqualified for being elected as a member of Adalat for a period of three years from the date of his removal or for such lesser period as the State Government may allow for any particulars case.