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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(5)(e) in Gujarat Consumer Protection Rules, 1988

(e)has so abused his position as to render his continuance in office prejudicial to the public interest; Provided that the President or a member shall not be removed from his office on the ground specified in clauses (d) and (e) of the sub-rule (5) except on an inquiry held by State Government in accordance with such procedure as it may specify in this behalf and finds the members to be guilty of such ground.