Section 81(2) in The West Bengal Motor Vehicles Rules, 1989
(2)The State Government may, at any time after giving any member of the Authority other than an official appointed by the State Government, an opportunity of being heard, remove such member from office on the ground of-(i)misconduct in the discharge of his duties; or(ii)any disgraceful conduct; or(iv)persistent failure to attend meetings of the Authority; or(v)any other cause deemed sufficient by the State Government.
