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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(1) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018

(1)The Chief Commissioner shall not be removed from his office except by an order by the Government on the ground of proven misbehavior or incapability after an inquiry as prescribed by the Government in which the Chief Commissioner had been informed of the charges against him and given a reasonable opportunity of being heard in respect of such charges.