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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(4) in Jammu and Kashmir Right to Information Act, 2009

(4)The State Chief Information Commissioner or a State Information Commissioner may, at any time, by writing under his hand addressed to the Governor, resign from his office:Provided that the State Chief Information Commissioner or a State Information Commissioner may be removed in the manner specified under section 14.