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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Jharkhand - Subsection

Section 63(5) in Jharkhand Municipal Act, 2011

(5)Where the State Government is satisfied that in the public interest or for reason of incapacity of a Municipal Ombudsman, it is necessary so to do, may, for reasons to be recorded in writing, and by giving him three months' notice or by paying him three months' consolidated emoluments in lieu of the notice as aforesaid, remove him from office.