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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Nagaland - Subsection

Section 30(2) in Nagaland Municipal Act, 2001

(2)The conditions of service and tenure of the Election Commissioner shall be such as the Governor may by rules prescribed.Provided that the Election Commission shall not be removed from Office except in the like manner and on the like grounds as a Judge of a High Court and the conditions of service of the Election Commissioner shall not be varied to his disadvantage after his appointment.