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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1)(d) in The Kannada Development Authority Act 1994

(d)in the opinion of the State Government he has so abused his position as to render his continuance in office detrimental to the public interest: Provided that no member shall be removed under this clause unless he has been given an opportunity of making his representation against the proposal.