Section 11 in The U.P. Homoeopathic Medicine Act, 1951
11. Removal of Chairman.
(1)The State Government may remove a Chairman or member who, in its opinion, has so flagrantly abused in any manner his position as such as to render his continuance detrimental to the public interest or who has been guilty of a habitual failure in the performance of his duties :Provided that when the State Government proposes to take action under this section it shall give the Chairman or member an opportunity of explaining his conduct on account of which it is proposed to remove him and shall, in the event of taking such action, place on record the reasons therefor, and the decision of the State Government thereon shall not be questioned in any Court of law.(2)The State Government may place under suspension a member or Chairman against whom an enquiry relating to the abuse of his position as a member or Chairman is pending in a court of law, or under the orders of the State Government or the Board, till final orders have been passed on the legal proceedings of the enquiry, as the case may be. Such member or Chairman shall take part in any proceedings of the Board during the period of suspension.
