Section 7 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

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

- The State Government may remove any member from his office,-

(a)If he is of unsound mind and stands declared by a competent Medical Board; or

(b)If he is an undischarged insolvent; or

(c)If he is convicted of a criminal offence involving moral turpitude; or

(d)If, without the leave of the Chairman, he fails to attend three or more successive meetings of the Board.

Note. - Meetings of the Board cannot be attend by proxy.

(e)If he commits breach of any of the provisions of the Act or these Rules.

Legal Document View