Section 14A in The Rajasthan Urban Improvement Act, 1959
14A. [ Termination of appointment and re-constitution. [Inserted by Rajasthan Act 7 of 1972. dated 19-4-1972.]
- Notwithstanding anything contained in section 11, 12 or 15, the State Government may, if it thinks fit in public interest so to do, terminate the appointment of Chairman or any Trustee of a Trust or re-constitute the same at any time.]
