Section 65 in Haryana Urban Development Authority Act, 1977
65. Power to remove members.
- The Government may remove from office any member,-(i)who, without sufficient excuse in the opinion of the Government has absented himself for more than four consecutive meetings of, the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];(ii)who has, in the opinion of the Government so abused his position as a member as to render his continuance on the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] detrimental to its interest.
