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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(1) in Uttaranchal School Education Act, 2006

(1)The State Government may remove from the Board any Member who, in its opinion-
(a)refuses to act,
(b)has become incapable to act,
(c)has so abused his office as to render his continuance in office detrimental to the public interest, or
(d)is otherwise unsuitable to continue as a member.