Section 4(5) in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007
(5)A member of the Policy Planning Body shall be removed if he does any act which, in the opinion of the Government, is unbecoming of a member of such body and the member so removed, shall not be re-nominated to the body;Provided that no such member shall be removed from the body without being given an opportunity of being heard.
