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

State of West Bengal - Subsection

Section 24(2) in The West Bengal University of Animal and Fishery Sciences Act, 1995

(2)The Council may remove any member of any authority or body of the University on the ground that such member has been convicted of an offence involving moral turpitude, provided that no order for the removal of any such member shall be passed without giving him an opportunity of being heard.