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

Union of India - Subsection

Section 10(5) in The National Green Tribunal Act, 2010

(5)The Expert Member may be removed from his office by an order of the Central Government on the grounds specified in sub-section (1) and in accordance with the procedure as may be notified by the Central Government:Provided that the Expert Member shall not be removed unless he has been given an opportunity of being heard in the matter.