Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Rajasthan - Subsection Section 25(a) in The Rajasthan Police Act, 2007 (a)on grounds of;-(i)failure to attend three consecutive meetings of the Commission without sufficient cause;(ii)incapacitation by reasons of physical or mental infirmity; or(iii)otherwise becoming unable to discharge his functions as a member.
