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Kar. HC: De-Nomination of Chairman of Minorities Commission by Govt. Before Term is Not Arbitrary - (29 May 2024)

CIVIL

Kar. HC has observed that Chairman of Karnataka State Minorities Commission is nominated under Section 4 of Karnataka State Minorities Commission Act, 1994 and indicates that it is at the pleasure of State to denominate him. Such de-nomination cannot be questioned on the ground that it is arbitrary.

Tags : KARNATAKA HIGH COURT   STATE MINORITIES COMMISSION   DE-NOMINATION  

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