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NCT Delhi - Section

Section 9 in Delhi Finance Commission Act, 1994

9. Removal.

- The Lieutenant Governor on the recommendation of the Council of Ministers by order, a remove from office the Chairman or any Member: -
(a)if after his appointment, he becomes subject to any of the disqualifications referred to in section 6; or
(b)if he has, in the opinion of the Government, so abused his position as to render his continuance in office as Chairman or Member undesirable: