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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2)(i) in The Punjab Infrastructure (Development & Regulation) Act, 2002

(i)a reference is made by the State Government to the Chief Justice of the High Court of Punjab and Haryana seeking an enquiry and recommendation on the proposed removal of the Chairperson or Vice-Chairperson or member along with the grounds for the removal and material supporting such proposal;