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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(f) in The Maharashtra State Commission for Backward Classes Act, 2005

(f)has, in the opinion of the State Government, so abused the position of the Chairperson or member as to render that person's continuance in the office detrimental to the interests of the backward classes or the public interest, or is otherwise in the opinion of the State Government, unfit or unsuitable to continue as such Chairperson or member.