Section 5(4) in The Rajasthan Housing Board Act, 1970
(4)The State Government may, by notification in the Official Gazette, remove from office the Chairman or any other member who-(a)is, or has become, subject to any of the disqualifications mentioned in section 7, or(b)in the opinion of the State Government, has been guilty of any misconduct or neglect or has so flagrantly abused his position as to render his continuance as member detrimental to the interests thereof or of the general public:Provided that no person shall be removed from office unless he has been given an opportunity to show cause against his removal.
