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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Meghalaya - Subsection

Section 28(3) in Meghalaya Municipal Act, 1973

(3)The State Government after giving an opportunity to explain, may remove the Chairman or Vice Chairman from his office if he persistently omitting or refusing to carry out or disobeying the provision of this Act and the rules there under or any lawful orders issued there under or he becomes incapable of so acting or is declared insolvent or is convicted by a Criminal Court for any offence involving moral turpitude.