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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(9) in Dr. Abdul Haq Urdu University Act, 2016

(9)No order of removal of the Ombudsman shall be made except after an inquiry made in this regard by a person not below the rank of a Judge of the High Court in which such Ombudsman has been informed of the changes against him and given a reasonable opportunity of being heard in respect of those changes.