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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(3)(a) in The Haryana Municipal Act, 1973

(a)a case against him in respect of any criminal offence is under investigation, enquiry or trial, if in the opinion of the Director the charge made or proceedings taken against him, are likely to embarrass him in the discharge of his duties or involves moral turpitude or defect of a character;