Section 7(2)(c) in The Government of Union Territories Act, 1963

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Goa - Subsection

Section 7(2)(c) in The Government of Union Territories Act, 1963

(c)may be removed from his office by a resolution of the Assembly passed by a majority of all the then members of the Assembly: Provided that no resolution for the purpose of clause (c) shall be moved unless at least fourteen days' notice has been given of the intention to move the resolution:

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State of Goa - Subsection

Section 7(2)(c) in The Government of Union Territories Act, 1963