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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of West Bengal - Subsection

Section 90(3) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(3)No order of removal under this section shall be made unless the Director concerned has been given an opportunity to submit his explanation to the State Government, and when such order is passed another Director shall be appointed or elected, as the case may be, under sub-section (2) of section 6 to fill up the vacancy.