Section 19 in Punjab Regional and Town Planning and Development Act, 1995
19. Power to remove member.
- The State Government may remove from office any member of the Authority -(i)who, without excuse, sufficient in the opinion of the State Government, is absent for more than three consecutive meetings of the Authority;(ii)who has, in the opinion of the State Government, so abused his position as a member as to render his continuance on the Authority detrimental to the interests of the Authority.
