Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of West Bengal - Subsection

Section 90(5) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(5)If the Authority fails to carry out its functions, or follow the directions issued by the State Government under this Act, the State Government shall have the power to remove all the Directors including the Chairman and in the case of such removal the Board shall be reconstitute in accordance with the provisions of section 5.