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[Cites 0, Cited by 2] [Section 220(2)] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(2)(b) in Government of India Act, 1935

(b)a judge may be removed from his office by His Majesty by warrant under the Royal Sign Manual on the ground of misbehaviour or of infirmity of mind or body, if the Judicial Committee of the Privy Council, on reference being made to them by His Majesty, report that the judge ought on any such ground to be removed.