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[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

NCT Delhi - Subsection

Section 54(3)(b) in The Delhi Municipal Corporation Act, 1957

(b)may remove the Commissioner from office at any time if it appears to that Government that he is incapable of performing the duties of his office or has been guilty of neglect or misconduct in the discharge of such duties which renders his removal expedient.