Section 11 in Gujarat Educational Innovations Commission Act, 2009
11. Removal and resignation of Executive chairperson and member.
(1)Notwithstanding anything contained in sub-section (1) of section 8, the Chairperson or, as the case may be, the State Government may, at any time, remove the Executive Chairperson or any member from office if, in its opinion, such Executive Chairperson or a member,-(a)is, or has become subject to any of the disqualifications mentioned in section 10;(b)has been guilty of misconduct in discharge of his duties;(c)has become physically or mentally incapable of discharging duties as an Executive Chairperson or member;(d)has so abused his position as to render his continuance in office prejudicial to the public interest; or(e)has, without reasonable cause, refused or failed to perform his duties for a period of not less than three months:Provided that the Executive Chairperson or a member shall not be removed from his office unless an opportunity of being heard is given.(2)(a)The Executive Chairperson may, by writing under his hard addressed to the Chairperson resign his office.(b)Any member, who is appointed, may, by writing under his hand addressed to the Chairperson, resign his office.(c)Any member, who is nominated may, by writing under his hand addressed to the State Government, resign his office.
