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State of Nagaland - Section
Section 29 in Nagaland Village Councils Act, 1978
29. [] [Renumbered by '52' Act No. 2 of 2010, dated 18.3.2010.] Savings.
- All powers, rights and duties given by this act shall be in addition lo and not in derrogation of any other powers, rights and duties conferred by any Act, law or custom and all such other powers, rights and duties may be exercised and put in force in the same manner by the same authority as if this act has not been passed.| 29. Power to Remove Member.- (1) The State Government may remove any member of an Area Council from his office ;(a) who is convicted of any offence involving moral turpitude by a court of law ; or(b) who refuses to act, or becomes incapable of acting; or(c) who is declared to be insolvent ; or(d) who has been declared by notification in Gazette to be disqualified for employment in the public service ; or(e) who without an excuse sufficient in the opinion of the State Government, absents himself from the majority of meeting, in a year of the Area Council; or(f) who has been guilty of misconduct in discharge of his duties or of any disgraceful conduct and two third of the total number of the members of the Area Council at a meeting recommend his removal.(2) No person who has been removed from his office under clause (a) or clause (d) of sub-section (1) shall be eligible for re-election except with the previous permission of the State Government obtained by such person in the prescribed manner. |