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[Cites 0, Cited by 2] [Section 51(3)] [Section 51] [Entire Act]

State of Haryana - Subsection

Section 51(3)(e) in Haryana Panchayati Raj Act, 1994

(e)if he has been guilty of misconduct in the discharge of his duties and his continuance in the office is undesirable in the public interest.