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State of Jammu-Kashmir - Section

Section 7 in The Jammu and Kashmir Board of Professional Entrance Examination Act, 2002

7. Removal.

- The Chairman or a Member shall not be removed his office except by order of the Government passed on the recommendations of the Council of Ministers on grounds of misconduct or incapacity or if it appears to the Government that the continuance of the Chairman or such a Member in office is detrimental to the public interest.