Section 28 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
28. Power of the Board to remove a member of the Committee.
(1)[The Board] [Substituted by section 20 by 8. 18 of president Act no. U.P. Act no. 30 of 1974.] may remove a member, Chairman or Vice- Chairman of the Committee, where it is of the opinion that he-(a)has been guilty of misconduct or gross negligence of duly as such committee member, Chairman or Vice-Chairman; or(b)ceases to hold the qualifications necessary for his being a member, Chairman or Vice-Chairman.(2)No order of removal under sub-section (1) shall be passed unless the person concerned has been afforded reasonable opportunity of submitting an explanation in respect of the allegations against him.
