Section 5 in The Tamil Nadu Bhoodan Yagna Rules, 1959
5. Enquiry for removal of Chairman or Member of the Local Committee.
- The procedure for the removal of Chairman or a member of the State Board by the Government laid down in rule 4 shall be adopted by the State Board in respect of the removal of the Chairman or a member of the Local Committee, subject to the modification that the powers exercisable by the Government under the said rule shall in relation to a Local Committee, be exercisable by the State Board.
