Section 10(1) in The Bombay Secondary School Certificate Examination Act, 1948
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, on the recommendation of the Board, remove any member of the Board or Committee, if he has been convicted by a court of law of any offence which, in the opinion of the Board, is a serious offence involving moral turpitude or if he has been guilty of scandalous conduct.
