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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(1) in The Howrah Improvement Act, 1956

(1)If at any time it appears to the State Government that the Chairman has been guilty of any misconduct or neglect in the discharge of his duties or has shown himself to be otherwise unsuitable for the office, which renders his removal expedient, it may, after giving him an opportunity of showing cause against the proposed action, declare, by notification, that he shall cease to hold office as the Chairman.