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

State of Jharkhand - Subsection

Section 20(1) in The Jharkhand Area Autonomous Council Act, 1994

(1)when a resolution to remove the Chairman from his office is under consideration, in a meeting of the Council, the Chairman shall not preside though present and the provisions of section 19 shall apply to each such meeting as they apply to the meeting in which the Chairman remains absent.