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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. State Legal Services Authority Rules, 1996

(2)A member of the State Authority nominated under sub-rule (3) of Rule 3 may, in consultation with the Chief Justice of the High Court be removed by the State Government it in the opinion of the State Government, he is not desirable to continue as a member.