Section 6(1) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
(1)The State Government shall remove a member if,-(a)he becomes subject to any of the disqualifications mentioned in section 5:Provided that no member shall be removed on the ground that he has become subject to the disqualification mentioned in clause (e) of sub-section (1) of that section, unless he has been given an opportunity of making his representation against the proposal; or(b)he refuses to act or become incapable of acting; or 1(c)he without informing the Authority absents from three consecutive meetings of the Authority:Provided that, this clause shall not apply to the ex-officio members; or(d)in the opinion of the State Government he has so abused his position as to render hiscontinuance in office detrimental to the public interest:Provided that no member shall be removed under this clause unless he has been given an opportunity of making his representation against the proposal.
