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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(1)(c) in Telangana District Boards Act, 1955

(c)on his removal from office as such President or Vice-President by the Government for not commanding the confidence of the Board, to be evidenced by a resolution of the Board moved in accordance with the procedure prescribed.