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Citedby 1 docs
148Of2011 on 18 July, 2011

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[Section 14] [Complete Act]
Central Government Act
Section 14(2) in The Right To Information Act, 2005
(2) The President may suspend from office, and if deem necessary prohibit also from attending the office during inquiry, the Chief Information Commissioner or Information Commissioner in respect of whom a reference has been made to the Supreme Court under sub- section (1) until the President has passed orders on receipt of the report of the Supreme Court on such reference.