Section 7E(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)Where the Government are satisfied that a person elected or nominated as a member of the Board has become subject to any of the disqualifications specified in clause (i) to (viii) of section 7D or does any act prejudicial to the interest of the Board or absent himself from three consecutive meetings without any sufficient reason or ceases to profess the Hindu religion, it may, by order, for reasons to be stated therein, remove such member from office:Provided that a member shall not be removed under this sub-section, unless he is given a reasonable opportunity of showing cause against his removal.
