Section 5(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)[ If the State Government is of opinion that any member is guilty of misconduct in the discharge of his duties, or is incompetent or has become incapable of performing his duties as such member, or should for any other good and sufficient reason be removed, the State Government may, after giving the member an opportunity of showing cause against his removal, remove him from office.] [[Sub-section (2) of section 5 of Maharashtra 14 of 1971 reads as follows:-'(2) Notwithstanding anything contained in sub-section (1), the New Town Development Authority in existence at the commencement of this Act, shall continue to function until such time as the New Town development Authority Is duly constituted under sub-section (1) of section 113 of the principal Act, as amended by sub-section (7) of this section'.]]
