Section 10(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)No member shall cease to be member under sub-section (1) until the prescribed authority on its own motion or on an application made to it by any person in his behalf decides that such a member has incurred the disqualification on any of the grounds specified therein and communicates the decision in relation thereto to such member :Provided that no order shall be passed by the prescribed authority under this sub-section against any member without giving him a reasonable opportunity of being heard.
