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State of Rajasthan - Section

Section 57 in Rajasthan Public Trust Act, 1959

57. Removal of members.

- If it appears to the State Government that the Chairman or a member of a Committee of Management constituted under this Chapter has incurred any of the disqualifications mentioned in Section 55, the State Government may, after giving such Chairman or member an opportunity of showing cause and after considering any cause so shown, remove him from his office and the decision of the State Government shall be final.