Section 15(1) in The Maharashtra State Council of Examinations Act, 1998
(1)The Government may, on recommendation of the State Council or as the case may be, a Regional Council, and after making such further inquiry, if any, as it may think fit to make, by order remove any member of the State Council or a Regional Council or of any Committee thereof, if such member,-(a)has been convicted by a Court in India of any offence involving moral turpitude; or(b)is -an undischarged insolvent; or(c)has been declared physically disabled by such medical authority as the State Government may specify; or(d)is of unsound mind and stands so declared by a competent Court; or(e)is acting in a way detrimental to the aims and objects of the State Council or a Regional Council:Provided that no such recommendations shall be made by the State Council or a Regional Council or no order shall be made under clause (e), unless he has been given a reasonable opportunity of showing cause why such recommendation or order should not be made.
