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[Cites 0, Cited by 0] [Section 22A(1)] [Section 22A] [Entire Act]

State of Haryana - Subsection

Section 22A(1)(a) in The Haryana Municipal Act, 1973

(a)a case against him in respect of any criminal offence is under investigation, enquiry or trial, if in the opinion of the Director the charge made or proceedings taken against him, are likely to embarrass him in the discharge of his duties or involves moral turpitude or defect of a character;