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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(5)(e) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(e)in the opinion of the Chief Justice has so abused his/her position as to render his/her continuance in office prejudicial to the exercise of functions of the GSICC;