Section 7(2) in The Maharashtra Devdasi System (Abolition) Act, 2005
(2)The State Government may, remove a member who is found to be or has become, disqualified under sub-section (1), as the member of the Control Board:Provided that, no person shall be removed under clauses (d) and (e) of subsection (1), unless that person has been given a reasonable opportunity of being hard.
