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

State of Madhya Pradesh - Subsection

Section 7(3) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(3)Pending the inquiry against the Member under sub-section (2), the State Government may suspend the Member from acting as Chairperson or Member of the Commission, only if the Chief Justice of the High Court or the Judge appointed under sub-section (2) to carry out the inquiry, recommends such suspension.