Section 7(3) in The Gujarat Veterinary Practitioners Act, 1969
(3)The State Government may, on the recommendation of the Council, supported by at least two-thirds of the total number of its members, remove from office as a member any member elected or nominated under this Act, if such member has been guilty of misconduct in the discharge of his duties as a member, or of any disgraceful conduct, or has become incapable of performing his duties as a member:Provided that no resolution recommending the removal of any member shall be passed by the Council, unless the member to whom it relates has been given a reasonable opportunity of showing cause why such recommendation should not be made.
