Section 8(3)(c) in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(c) in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993

(c)has, in the opinion of the Governor, so abused the position of Chairman or member as to render that person's continuance in office detrimental to the interests of the Panchayati Raj institutions [or the Municipalities] [Inserted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.]; or

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State of Odisha - Subsection

Section 8(3)(c) in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993