Section 8 in Telangana Mining Settlements Act, 1956
8. Removal of Chairman, Vice-chairman or of non-official members from office.
(1)On the recommendation of, or after consultation with the Collector, the Government may remove from the Board the Chairman or Vice-Chairman or any other nonofficial member who-(a)refuses to act or becomes incapable of acting as such or has absented himself from three consecutive meetings of the Board and is unable or unwilling to account satisfactorily for his absence in the case of the Vice- Chairman or any other member to the Chairman and in the case of the Chairman to the Collector; or(b)being a legal practitioner in any legal proceeding acts or appears on behalf of any person against the Board or against the Government in any such proceeding which relates to any matter in which the Board is or has been concerned and in which his or his client's interests are opposed to those of the Board or acts or appears on behalf of any person in any criminal proceeding instituted by or on behalf of the Board against such person; or(c)who in the opinion of the Government has so flagrantly abused in any manner his position as the Chairman, Vice-Chairman or member of the Board as to render his continuance as such detrimental to the public interest.(2)No order of removal shall be passed under subsection (1) until a reasonable opportunity has been given to the Chairman, Vice-Chairman or other member, as the case may be, to furnish an explanation and every such order shall record the reasons for such removal.(3)Any removal from office under sub-section (1) shall disqualify the person so removed for re-election or nomination to the office from which he is removed for the period during which but for such removal, he would have continued to hold that office.
