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[Cites 0, Cited by 2] [Section 102(2)] [Section 102] [Entire Act]

State of Punjab - Subsection

Section 102(2)(d) in Punjab Gram Panchayat Act, 1952

(d)who in the opinion of Government or of the officer to whom Government has delegated its power of removal, has been guilty of misconduct in the discharge of his duties;