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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(5) in Kerala Police Act, 2011

(5)If a nominated member of the Commission is absent without sufficient cause for more than three consecutive meetings thereof, the Chairman of the Commission may remove such member from the membership of the Commission: Provided that no member shall be removed under the provisions of this sub-section except after giving him a reasonable opportunity for showing cause against such removal.