Section 8(4)(d) in Investor Education and Protection Fund Authority (Appointment of Chairperson and Members, holding of meetings and provision for offices and officers) Rules, 2016

[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

(d)has, in the opinion of the Central Government, so abused his position as to render his continuation in office detrimental to the public interest.

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