Section 9 in The Punjab State Board of Technical Education and Industrial Training Act, 1992
9. Removal of a member.
- The Government in the case of a member other than the Chairman and the Ex-officio member and the Board in the case of a co-opted member may, by an order in writing, by recording reasons therefor, remove any member from office on the ground, that he -(i)has abused his position; or(ii)has been convicted by a court of law for an offence involving moral turpitude or has otherwise become insane or of unsound mind; or(iii)is guilty of misconduct which in the opinion of the Government or the Board as the case may be, renders him unfit to continue as member; or(iv)has continuously absented himself from three consecutive meetings of the Board without the permission of the Board;Provided that before issuing an order, the Government or the Board, as the case may be, shall give such member a reasonable opportunity of being heard.
