Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(2) in Uttaranchal School Education Act, 2006

(2)No order of removal under this section shall be made unless the member concerned has been given an opportunity to submit his explanation to the State Government and when such, order is passed, the seat of the member removed shall be declared vacant.