Section 5(4) in The West Bengal Housing Board Act, 1972
(4)The State Government may, by notification in the Official Gazette, remove from office the Vice-Chairman or any other member [* * * * * * * * * * *] [[The words, figure, letters and brackets 'who -(a)is, or has become, subject to any of the disqualifications mentioned in section 6; or(b)in the opinion of the State Government, has been guilty of any misconduct or neglect or has so abused his position as to render his continuance as member detrimental to the interests of the Board or of the general public or is otherwise unfit to continue as member:Provided that no person shall be so removed from office unless he has been given an opportunity to show cause against such removal,' omitted by W.B. Act 40 of 1976.]]
