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 15(2)] [Section 15] [Entire Act] State of Bihar - Subsection Section 15(2)(c) in The Bihar and Orissa Local Self-Government Act, 1885 (c)if in the judgement of the State Government to be recorded in writing, he has become disqualified to continue in office under Section 144 :