Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Uttarakhand - Subsection

Section 58(5) in Uttrarakhand Waqf Rules, 2017

(5)The Board shall, before issuing an order for removal of a member of the committee from the membership of the managing committee under sub-section (6) of Section 62 of the Act, shall issue a show cause notice in Form 31 to such member calling upon him to show cause as to why he shall not be removed from the membership of the committee.