Section 8 in Punjab Water Supply and Sewerage Board Act, 1976
8. Removal of Chairman or Member of Board.
(1)If, in the opinion of the Government, any member appointed by it -(i)has been guilty of misconduct or neglect; or(ii)has so abused his position as to render his continuance as member detrimental to the interest of the Board or of the general public; or(iii)being a legal practitioner acts or appears on behalf of any person other than the Board in any civil, criminal or other legal proceedings in which the Board is interested either as a party or otherwise; or(iv)has become unsuitable or incapable of acting as a member;the Government may make an order removing such member from membership.(2)An Associate Member may be removed from the office by the Board, if in the opinion of the Board, he has been guilty of misconduct or neglect or has so abused his position as to render his continuance as an Associate Member detrimental to the interest of the Board or of the general public :Provided that no member or Associate Member shall be so removed under sub-section (1) or sub-section (2), as the case may be, unless he has been given a reasonable opportunity of showing cause against his removal.(3)Any member or an Associate Member removed by the Government under sub- section (1) or by the Board under sub-section (2), as the case may be, shall not be eligible for appointment or co-option, as the case may be, again, for a period of three years from the date of his removal or until he is declared by the Government to be not ineligible, whichever period is less.
