Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 316(2)] [Section 316] [Entire Act] Union of India - Subsection Section 316(2)(b) in Constitution of India, 1950 (b)a member of a Public Service Commission may be removed from his office in the manner provided in clause (1) or clause (3) of article 317.