Section 9(1A)(e) in The M.P. State Legal Services Authority Rules, 1996

[Cites 0, Cited by 0] [Section 9(1A)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1A)(e) in The M.P. State Legal Services Authority Rules, 1996

(e)has so abused his position as to render his continuance in the State Authority prejudicial to the public interest.

(ii)A member may, by writing under his hand addressed to the State Government, resign from the State Authority and such resignation shall take effect from the date on which it is accepted by the State Government or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.]

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State of Madhya Pradesh - Subsection

Section 9(1A)(e) in The M.P. State Legal Services Authority Rules, 1996