Section 6 in The West Bengal Maritime Board Act, 2000
6. Vacation of office of members -
(1)The State Government shall remove a member if he-(a)becomes subject to any of the disqualifications referred to in section 4, or,(b)refuses to act or becomes incapable of acting, or(c)has, in the opinion of the State Government, become incapable of representing the interest by virtue of which he was appointed, or(d)is, without the prior permission of the Board, absent from six consecutive meetings of the Board, or(e)is absent from the meetings of the Board for a period exceeding six consecutive months, or(f)acts in contravention of any of the provisions of this Act.(2)The Chairman may resign his office by writing under his hand addressed to the State Government, but the resignation shall not take effect until it is accepted by the State Government.(3)A member, other than the ex officio member referred to in sub-section (5), and the members appointed under clause (a) of sub-section (4) of section 3 may resign his office by writing under his hand addressed to the Chairman who shall forward the same to the State Government, but the resignation shall not take effect until it is accepted by the State Government.
