Section 8 in Maharashtra Horticulture Development Corporation Act, 1984
8. Cessation of membership and suspension or removal of member.
(1)If a member-(a)becomes subject to any of the disqualifications mentioned in section 5, or(b)being a member other than ex-officio member tenders his resignation in writing to, and such resignation is accepted by, the State Government, or(c)is absent without the Corporation's permission from three consecutive meetings of the Corporation or from all meetings of the Corporation for three consecutive months, he shall cease to be a member of the Corporation.(2)The State Government may, by order, suspend from office for such period as it thinks fit, or remove from office any member of the Corporation, who, in its opinion,-(a)has refused to act, or(b)has become incapable of acting, or(c)has so abused his position as member as to render his continuance on the Corporation detrimental to the interest thereof or of the general public, or(d)is otherwise unfit to continue as member:Provided that, a member shall not be suspended or removed from office unless he has been given reasonable opportunity to show cause against the order.
