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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1) in Haryana School Teachers Selection Board Act, 2011

(1)The member shall be removed from his office by the order of Government on the grounds of misbehaviour, after an inquiry by a retired High Court Judge when it is held that he ought to be removed on such ground.