Section 9 in The Bihar State Housing Board Act, 1982
9. Removal of the Chairman and other non-official members.
(1)If at any time it appears to the Government that the Chairman has shown himself to be unsuitable for his office, or has been guilty of any misconduct or neglect which renders his removal expedient, they may by notification, remove the Chairman from office.(2)The Government may, by notification, remove any non-official members from office,-(a)if he has, without the permission of the Board, been absent for more than three consecutive meetings of the Board, or(b)if he has been absent from the meetings of the Board for any period exceeding that permitted under Section 10, or(c)if he being a legal practitioner, acts or appears on behalf of any person other than the Board in any civil, criminal or other legal proceedings in which the Board is interested, either as a party or otherwise, or(d)if he has, in the opinion of the Government contravened the provisions of Section 14, or(e)if he, in the opinion of the Government, is unsuitable or has become incapable of acting as a member, or has so abused his position as a member as to render his continuance as such member detrimental to the public interest.(3)A non-official member removed,under any of the provisions of clauses (a) to (c) of sub-section (2) shall be disqualified for appointment as a member for a period of three years from the date of his removal unless otherwise ordered by the Government.(4)A non-official member removed under clause (e) of sub-section (2) shall not be eligible for reappointment until he is declared by an order of the Government to be no longer eligible.
