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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(e) in The Maharashtra State Commission For, Women Act, 1993

(e)is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission; in the opinion of the State Government, has so abused the position of the Chairperson or member as to render that person's continuance in office detrimental to the public interest or is otherwise unfit or unsuitable to continue as such Chairperson or member: