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[Cites 0, Cited by 0] [Section 22(7)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(7)(c) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007

(c)is incapable of managing the affairs of the Institute, the President may, notwithstanding the fact that the term of office of the Chairman has not expired, by an order in writing, stating the reasons therein, require him to relinquish his office from such date as may be specified in the order :