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[Cites 0, Cited by 0] [Section 45(15)] [Section 45] [Entire Act]

State of Himachal Pradesh - Subsection

Section 45(15)(b) in Himachal Pradesh Waqf Rules, 2016

(b)may remove the Chief Executive Officer from office at any time if it appears to the State Government that he is incapable of performing the duties of his office or has been guilty of neglect or misconduct in the discharge of such duties which renders his removal expedient.