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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(3) in The Assam Higher Secondary Education Act, 1984

(3)The Government may remove the Chairman before the expiry of his term of appointment by giving one month's notice thereto, in writing, if the Government considers his continuance as Chairman, for good and sufficient grounds, to be detrimental to the interest of the Council.