Section 11 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
11.
Removal from Office.- (1)The State Government may remove a Chairpersonor member, who, in its opinion, has so flagrantly abused, in any manner, his position, assuch as to render his continuance on the Board detrimental to the public interest or whohas been guilty of habitual failure in the performance of his duties : Provided that whenthe State Government proposes to take action under this section, it shall give theChairperson or member an opportunity of explaining his conduct on account of which itis proposed to remove him, shall make such enquiry as it may consider necessary andshall, in the event of taking such action, place on record the reasons therefor.(2)The State Government may place under suspension a member, orChairperson against whom an inquiry relating to the abuse of his position as a memberor Chairperson is pending before it or in a court of law, or under the orders of the StateGovernment or the Board till final orders have been passed on the legal proceedings orthe enquiry as the case may be. Such member or Chairperson shall not take part in anyproceedings of the Board during the period of suspension.
