Section 13 in The Bihar Intermediate Education Council Act, 1992
13. Removal of member.
(1)The State Government may, on the recommendation of the Council or suo motu remove any member from his post if such a member has been found guilty of such conduct as would, in the opinion of the State Government disqualify him to continue as member.(2)The name of the member removed under sub-section (1) shall be published in the Official Gazette by the State Government and the post of the member removed shall fallen vacant with effect from the date of Gazette Notification.
