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

Union of India - Subsection

Section 6(1) in The Inland Waterways Authority Of India Act, 1985

(1)The Central Government may remove from the Authority any member who, in its opinion,--
(a)refuses to act,
(b)has become incapable to act,
(c)has so abused his office as to render his continuance in office detrimental to the public interest, or
(d)is otherwise unsuitable to continue as a member.