Section 9(2) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
(2)If is appears to the State Government that a member has incurred any of the disqualifications as provided in sub-section (1), the State Government may, after giving such member an opportunity of showing cause and after considering any such cause shown, remove such person from membership, and the decision of the State Government shall be final.
