Section 13 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
13. Removal of non-official members.
- The Government may remove from office any non-official member of the Board who has become subject to any of the disqualifications specified in Section 8 or who, in its opinion, is remiss in the discharge of his duties or has ceased to represent the interests to which he was nominated:Provided that no such manner shall be removed from office except after being given a reasonable opportunity of showing cause against the action proposed.
