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 48] [Entire Act]

State of West Bengal - Subsection

Section 48(5) in The Darjeeling Gorkha Hill Council Act, 1988

(5)The General Council may, upon a resolution carried at a special meeting called for the purpose and supported by a majority of the total number of [Councillors] [Word substituted by W.B. Act 3 of 1994.] holding office for the time being, request the Government for replacement of the [Principal Secretary] [Words substituted by W.B. Act 3 of 1994.] appointed under [sub-section (1)] [Word, figure and brackets substituted by W.B. Act 3 of 1994] and the Government may, on being satisfied as to the necessity of such replacement, replace the [Principal Secretary] [Words substituted by W.B. Act 3 of 1994.] :[Provided that the Government may, at any time, withdraw the Principal Secretary appointed under sub-section (1).] [Proviso substituted by W.B. Act 3 of 1994.]