Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(ii) in Jharkhand Staff Selection Commission Act, 2008

(ii)The Chairman or the Members can be removed from post on grounds of proven misconduct by the State Government provided that before removal, the Chairman/Members shall be given an opportunity of being heard.