Section 10 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
10. Removal of Members.
- If the State Government is of opinion that, any Member is guilty of misconduct in the discharge of his duties, or is incompetent to perform or has become incapable of performing his duties as a Member or should for any other good and sufficient reason be removed, the State Government may, after giving the Member an opportunity to show cause against his removal, by notification in the Official Gazette, remove him from office.
