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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(2) in Chhattisgarh Auxiliary Armed Police Force Act, 2011

(2)If a member of the force acquires any disqualification specified in sub-section (7) of Section 7, or found guilty of such misconduct as may be prescribed, the appointing authority may, after giving an opportunity of being heard and for the reasons to be recorded in writing, terminate such member from the force.