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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Meghalaya - Subsection

Section 43(1) in The Meghalaya Police Act, 2010

(1)An Independent Member may be removed by the Government on the recommendation of the Commission on any of the following grounds:
(a)proven incompetence; or
(b)proven misbehaviour; or
(c)failure to attend three consecutive meetings of the Commission without sufficient cause; or
(d)incapacitation by reasons of physical or mental
infirmity or otherwise becoming unable to discharge his functions as a member.