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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(5) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(5)The tenure of appointment of a non-official member may, by order in writing, be terminated by the Director at any time if his continuance in office is undesirable in the interest of the public or of the Visiting Committee:Provided that no such order shall be passed until reasonable opportunity has been given to the member concerned to furnish an explanation.