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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(3) in Punjab State Legal Services Authorities Rules, 1996

(3)Notwithstanding anything contained in sub-rule (2), no member shall be removed from the State Authority on the grounds specified therein unless a reference in this behalf is received by the State Government from the Executive Chairman after holding such an enquiry as he deems fit.