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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(5)(iv) in The M.P. State Legal Services Authority Rules, 1996

(iv)A member nominated under sub-rule (3), may, with the approval of the Chief Justice of the High Court, be removed by the State Government if in the opinion of the State Government he is not desirable to continue as a member.