Section 4A(3) in The Bihar School Examination Board Act, 1952
(3)The State Government may, by the notification in the official Gazette remove the Chairman if he refuses to act or is unable to act or if he acts in a manner which State Government considers it prejudicial to the interest of the Board:Provided that before issuing such notification, the State Government, shall give a reasonable opportunity to the Chairman to show cause why he should not be removed.]
