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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(2) in Gujarat Organic Agricultural University Act, 2017

(2)The Board may remove any person from membership of any authority or body of the University on the ground that such member has been convicted by a court of law of an offence involving moral turpitude:Provided that no order for removal of such person shall be made without giving him an opportunity of being heard.