Section 18 in Assam State Higher Education Council Act, 2017
18. Removal from membership of the Council.
(1)If, at any time, it appears to the Government that a member appointed or nominated has proved himself to be unfit to hold office or has been guilty of misconduct or neglect which in the opinion of the Government requires his removal from the membership of the Council, as expedient, the Government may, after giving such member a reasonable opportunity of showing cause as to why he/ she shall not be removed from the Council and after examining the same, decide whether to continue or remove such member, as the case may be, from his/ her membership and in case of such removal from the membership of the Council, it shall be made by notification.(2)The Director shall not be removed except by an order of the State Government passed on the ground of willful omission or refusal to carry out the Rules or Regulations or for abuse of the powers vested in him after consideration of the report of an inquiry ordered by the State Government in this behalf.
