Section 15 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
15. [ Removal of non-official Chairman and directors. [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).]
(1)If at any time, it appears to the Government that a whole time director is unsuitable for such office, or has been guilty of any misconduct or neglect which renders his removal expedient, they may, by notification, remove him from office after giving him a reasonable opportunity of showing cause.(2)The Government, may, by notification, [remove the non-official Chairman or any non-official director] after giving him a reasonable opportunity of showing cause-(a)if he, 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(b)if he, in the opinion of the Government, is unsuitable or has become incapable of acting as a director or has been guilty of any misconduct or neglect or has so abused his position as a director as to render his continuance as [such Chairman or director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] detrimental to the interests of the Board.(3)[A non-official Chairman or a non-official director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] removed under the provision of clause (a) of sub-section (2) shall, unless otherwise directed by the Government, be disqualified for [appointment as the Chairman or a director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] for a period of three years from the date of such removal.(4)[A non-official Chairman or a non-official director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] removed under clause (b) of sub-section (2) shall not be eligible for re-appointment until he is declared by an order of the Government to be no longer as ineligible.]
