Section 8(2)(c) in The National Commission For Scheduled Tribes Chairperson, Vice-Chairperson And Members (Conditions For Service And Tenure) Rules, 2004

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

(c)Notwithstanding anything in clause (a) the President may by order remove from office the Chairperson if the Chairperson,-

(i)is adjudged as an insolvent; or

(ii)engaged during his term of office in any paid employment outside the duties of his office; or

(iii)is, in the opinion of the President, unfit to continue in office by reason of infirmity of mind or body:

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