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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(5) in The Delhi Vidyut Board Rules, 1997

(5)The Chairman at any meeting may direct any member of the Consultative Council whose conduct at the meeting is, in his opinion, disorderly, to withdraw and any such member so ordered shall be deemed to have withdrawn from the meeting.