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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(2)(ii) in Chhattisgarh State Legal Services Authority Regulations, 2003

(ii)Notwithstanding anything contained in Cl. (i), no Member shall be removed from the Committee on the ground specified in sub-clause (e) of that clause unless the Chairman, on a reference being made to him in this behalf by the Committee, has, on an enquiry held by him in accordance with such procedure as he may specify in this behalf, recommended that the Member ought, on such ground, to be removed.