Section 39(1)(d) in Rajasthan Municipalities Act, 2009

[Cites 0, Cited by 3] [Section 39(1)] [Section 39] [Entire Act]

(d)that he has

(i)deliberately neglected or avoided performance of his duties as a member, or

(ii)been guilty of misconduct in the discharge of his duties, or

(iii)been guilty of any disgraceful conduct, or

(iv)become incapable of performing his duties as a member, or

(v)been disqualified for being chosen as member under the provisions of this Act, or

(vi)otherwise abused in any manner his position as such member:

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