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25. Removal of Chairperson and members. (1) The State Government may, by notification in the Official Gazette, remove the Chairperson of the State Committee or any member thereof, if he (i) is or becomes subject to any of the disqualifications specified in section 23; or (ii) refuses to act or is incapable of acting or acts in a manner which the State Government, after hearing any explanation that he may offer, considers to be prejudicial to the interests of the State Committee or the interests of the pilgrims; or (iii) fails, in the opinion of the State Committee, to attend three consecutive meetings of the State Committee, without sufficient excuse. (2) Where the Chairperson of the State Committee is removed under sub-section (1), he shall also cease to be a member of the State Committee.    |
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