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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(a) in Chhattisgarh Police Act, 2007

(a)
(i)incompetence;
(ii)misbehaviour;
(iii)failure to attend three consecutive meetings of the Commission without sufficient cause;
(iv)incapacitation by reasons of physical or mental infirmity; or
(v)otherwise becoming unable to discharge his functions as a member.