Section 24(1)(d) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1)(d) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(d)the term of appointment of a non-official member may, by order in writing, be terminated by the Director at any time if his continuance in office is undesirable in the interest of the public of the Advisory Committee:

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State of Madhya Pradesh - Subsection

Section 24(1)(d) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977