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 22] [Entire Act]

Union of India - Subsection

Section 22(4) in The Inland Waterways Authority Of India Rules, 1986

(4)The Authority may remove from Advisory Committee, any member who in its opinion:
(a)refuses to act;
(b)is incapable to act;
(c)has so abused his office as to render his continuance in office detrimental to public interest.
(d)is otherwise unsuitable to continue as a member.