Section 8(1) in The Bengal State Aid To Industries Act, 1931
(1)The [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] may, by notification, remove the Chairman, Vice-Chairman or any member of a Board if he -(a)is absent without leave for more than four months continuously from the jurisdiction of the Board;(b)refuses to act or becomes incapable of acting as a member of the Board;(c)is declared insolvent;(d)is convicted of any such offence or is subjected by a criminal court to any such order as in the opinion of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] implies a defect of character which unfits him to continue to be a Chairman, Vice-Chairman or member of a Board; [* * *] [Words 'or' omitted by W.B. Act 15 of 1954.](e)without excuse sufficient in the opinion of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.], is absent without the consent of the Board from more than four consecutive meetings of the Board; [or] [Words 'or' added and new clause (f) inserted by W. B. Act 15 of 1954.](f)[ being a member of the Board appointed or elected, as the case may be, to represent a particular body, interest or constituency, ceases to represent such body, interest or constituency.] [Words 'or' added and new clause (f) inserted by W.B. Act 15 of 1954.]
