Section 8(4) in The Maharashtra Medical Practitioners Act, 1961
(4)The State Government may remove the President or [the Vice-President] [These words were substituted for the words 'the Chairman' by Maharashtra 23 of 1982, section 10(d).], if he has been guilty of misconduct in the discharge of his duties under this Act, or of any disgraceful conduct, or has become incapable of performing his duties as the President or, as the case may be, [the Vice-President] [These words were substituted for the words 'the Chairman' by Maharashtra 23 of 1982, section 10(d).]:Provided that, no such action shall be taken unless the President or, as the case may be, [the Vice-President] [These words were substituted for the words 'the Chairman' by Maharashtra 23 of 1982, Section 10(d).] is given a reasonable opportunity of showing cause why he should not be removed from office.
