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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(d) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(d)in the opinion of the Government, has so abused his position as to render his continuance in office detrimental to the public interest: Provided that no member shall be removed under this clause unless he has been given a reasonable opportunity of being heard.