Section 15 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
15. Removal of member.
(1)The State Government may, on the recommendation of the State Board or as the case may be, the Divisional Board, and after making such further inquiry if any, as it may think fit to make, by order remove any member of the State Board or Divisional Board or of any Council or Committee thereof, if such member–(a)has been convicted by a Court in India of any offence involving moral turpitude; or(b)is an undischarged insolvent; or(c)has been declared physically disabled by such medical authority as the State Government may specify; or(d)is of unsound mind and stands so declared by a competent Court; or(e)is acting in a way detrimental to the aims and objects of the State Board or the Divisional Board: Provided that, no such recommendation shall be made by the State Board or Divisional Board or no order shall be made under clause(f)unless the member to whom it relates has been given a reasonable opportunity of showing cause why such recommendation or order should not be made.(2)The State Government may suo-motu by order remove any member of the State Board of a Divisional Board or any Council or Committee thereof, elected or nominated or designated, whose activities are, in the opinion of the State Government, detrimental to or obstruct, the proper functioning of the State Board or of the Divisional Board or of any Council or Committee thereof : Provided that, no member shall be removed from office unless he has been given a reasonable opportunity of showing cause why such order should not be made against him.(3)The name of any member who has been removed from office under subsection (1) or (2) shall be published by the State Board in the Official Gazette.
