Section 6(2) in Telangana Infrastructure Development Corporation Act, 1998
(2)the Government may remove from the Corporation any non-official Member nominated by the Government, who, in its opinion,-(a)has been disqualified under sub-section (1);(b)refuses to act;(c)has so abused his position as a Member as to render his continuance on the Corporation detrimental to the interest of the public; or(d)is otherwise unsuitable to continue as Member.
