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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(4) in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978 (4)A non-official member removed under Clause (c) of sub-rule (2) shall not be eligible for re-appointment until he is declared by an order of the State Government to be no longer disqualified.
