Section 7(2) in The Gujarat Municipal Finance Board Act, 1979
(2)The State Government may, by order suspend from office for such period as it thinks fit or remove from office any member of the Board who in its opinion,-(a)has refused to act, or(b)has become incapable of acting or(c)has so abused his position as member as to render his continuance on the Board detrimental to the interest thereof or of the general public or(d)is otherwise unfit to continue as a member.
