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[Cites 0, Cited by 0] [Section 36B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36B(2) in Jammu and Kashmir Panchayati Raj Act, 1989

(2)The Government may suspend from office, and if necessary prohibit also from attending the office during inquiry, the State Election Commissioner in respect of whom a reference has been made to the Inquiry Officer under sub-section (1) until the Governor has passed orders on receipt of the report of the Inquiry Officer on such reference.