Section 6(2) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
(2)The State Government may remove from the Corporation any non-official member nominated by it, who in its opinion, —(a)has been disqualified under sub-section (1);(b)refuses to act;(c)has so abused his position as a member as to render his continuance on the Corporation detrimental to the interest of the public, or(d)is otherwise unsuitable to continue as member.
