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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3)(f) in The Punjab State Commission for Scheduled Castes Act, 2004

(f)in the opinion of the Government, has so abused the position of the Chairperson or member as to render that person's continuance in office detrimental to the public interest or is otherwise unfit or unsuitable to continue as such Chairperson or member;