Section 75(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

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State of Jammu-Kashmir - Subsection

Section 75(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(1)The Director may remove a Member, Chairman of the committee where it is of the opinion that he;

(a)has been guilty of misconduct or grosse negligence of duty as member or Chairman;

(b)ceases to hold the qualifications necessary for his being a member or Chairman;