Section 6(1) in Gujarat State Higher Education Council Act, 2016
(1)If, at any time, it appears to the State Government that a member has proved himself to be unfit to hold office or has been guilty of misconduct or neglect which in the opinion of the State Government renders his removal from the membership of the Council as expedient, the State Government may, after giving such member a reasonable opportunity of showing cause as to why he should not be removed as a member of the Council, remove him as such and on such removal, such member shall cease to be a member of the Council.
