Section 9(3) in Maharashtra Homoeopathic Practitioners' Act, 1960
(3)The State Government may, on the recommendation of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 11(c).] supported by at least two-thirds of the whole number of members, remove any member elected or nominated under this Act, if such member has been guilty of misconduct in the discharge of his duties as a member or of any disgraceful conduct or has become incapable of performing his duties as a member:Provided that no resolution recommending the removal of any member shall be passed by the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 11(c).] unless the member to whom it relates has been given a reasonable opportunity of showing cause why such recommendation should not be made.
