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[Cites 0, Cited by 4] [Entire Act]

State of Jammu-Kashmir - Section

Section 12 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988

12. Removal of a member.

- The Governor may, for good and sufficient reason, remove any member after giving him an opportunity of showing cause against such removal and after considering the explanation offered therefor.