Section 231(1)(c) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

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State of Uttar Pradesh - Subsection

Section 231(1)(c) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(c)that he has been guilty, whether in his present or an earlier term of office within five years, of misconduct in the discharge of his duty as such member or has contravened any of the provisions of this Act or caused loss or damage to the fund or property of the Zila Panchayat and such misconduct, contravention or causing of loss or damage renders him unfit, in the opinion of the State Government, to continue to be a member:

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State of Uttar Pradesh - Subsection

Section 231(1)(c) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961