Section 6(1) in Karnataka Maritime Board Act, 2015
(1)The Government shall remove a member of the Board if he,-(a)becomes subject to any disqualification specified in section 4; or(b)refuses to act or becomes incapable of acting; or(c)has, in the opinion of the Government become incapable of representing the interests by virtue of which he was appointed; or(d)is without the permission of the Board previously obtained, absents himself from three consecutive meetings of the Board; or(e)is acts in contravention of the provisions of section 13.
