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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(3) in Assam Municipal Act, 1956

(3)The Chief Commissioner after giving an opportunity to explain may remove the Chairman or Vice-Chairman from his office if he is persistently omitting or refusing to carry out or disobeying the provisions of this Act and the rules thereunder or any lawful orders issued thereunder or he becomes incapable of so acting or is declared insolvent or is convicted by a Criminal Court for any offence involving moral turpitude.