Section 8 in Telangana Intermediate Education Act, 1971
8. Removal of a member of the Board.
- The Government may, by notification and for reasons to be recorded therein, remove any nominated or Co-opted member of the Board during the term of his office, who, in their opinion, has abused his position as such member so as to render his continuance on the Board detrimental to the public interest:Provided that the Government shall, before issuing the notification for the removal of such member give him an opportunity to make his representation against the action proposed and consider the same.
