Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Assam - Subsection Section 31(2) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976 (2)The tenure of appointment of a non-official member may without assigning any reason, be terminated by the State Government at any time.
