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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1)(d) in Haryana District Mineral Foundation Trust Rules, 2016

(d)In the opinion of the State Government he/she has so abused his position as to render his/her continuance in office detrimental to the public interest: Provided that no member shall be removed under this clause unless he/she has been given an opportunity of making his/her representation against the proposal.