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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Meghalaya - Subsection

Section 29(3) in Meghalaya Municipal Act, 1973

(3)The State Government may, after consultation with the Board, remove any Commissioner if his continuance in office is in its opinion dangerous to the public peace or order or likely to bring the administration of the Board into contempt.Provided that no Commissioner shall be removed under sub-section (1) or sub-section (2) or sub-section (3) unless he has been given an opportunity of showing cause against such order of removal.