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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(2) in Jharkhand Academic Council Act, 2002

(2)The State Government may remove the Secretary, at any time, if he refuses to act or is unable to act or acts in a manner which the State Government considers prejudicial to the interest of the Council.