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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(1) in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978 (1)If at any time it appears to the State Government that the Chairman has been guilty of any misconduct or neglect, which renders his continuance in office undesirable, it may remove the Chairman from his office.
