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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in Brahmaputra Board Act, 1980

(1)The Central Government may remove from the Board any member who , in its opinion,-
(a)refuses to act,
(b)has become incapable to act,
(c)has so abused his office as a member so as to render his continuance on the Board detrimental to the interests of the public or
(d)is otherwise unsuitable to continue as a member.