Section 8(4) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011
(4)The Chairperson or a member of the Committee shall be removed, if he does any act which, in the opinion of the Government, is unbecoming of a member or Chairperson of such Committee. The Chairperson or a member so removed shall not be eligible for re-appointment on such Committee :Provided that, no Chairperson or member shall be removed from the Divisional Fee Regulatory Committee without giving him an opportunity of being heard.
