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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Mizoram - Subsection

Section 34(1) in Mizoram Police Act, 2011

(1)An Independent Member may be removed from the State Security Commission by a two thirds majority of members of the Commission on any of the following grounds:-
(a)proven incompetence; or
(b)proven misbehaviour; or
(c)failure to attend three consecutive meetings of the State Security Commission without sufficient cause; or
(d)incapacitation by reasons of physical or mental infirmity or otherwise becoming unable to discharge his functions as a member.