Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act] State of Haryana - Subsection Section 7(2)(c) in Haryana School Teachers Selection Board Act, 2011 (c)in the opinion of the Government is unfit to continue his office by reason of infirmity of mind or body; or of proved misconduct.