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Trade Marks Act, 1999 89. Resignation and removal.- (1) The Chairman, Vice-Chairman or any other Member may, by notice in writing under his hand addressed to the President of India, resign his office. Provided that the Chairman, Vice-Chairman or any other Member shall, unless the is permitted by the President of India or relinquish his office sooner, continue to hold office until the expiry of three months from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office or until the expiry of his term of office, whichever is earlier. (2) The Chairman, Vice-Chairman or any other Member shall not be removed from his office except by an order made by the President of India on the ground of proved misbehavior or incapacity after an inquiry made by a Judge of the Supreme Court in which the Chairman or other Member had been informed of the charges against him and given a reasonable opportunity of being heard is respect of those charges. (3) The Central Government may, by rules, regulate the produce for the investigation of misbehavior or incapacity of the Chairman or other Member referred to in sub-section (2).    |
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