Section 13(2) in The West Bengal Primary Education Act, 1973
(2)The State Government may, by notification, remove any member [, other than the President,] [Words inserted by W.B. Act 10 of 1999.] if he -(a)refuses to act or becomes incapable of acting as a member of the Board, or(b)acts in a manner prejudicial to the interests of the Board, or(c)without obtaining the consent of the President is absent from four consecutive meetings of the Board:Provided that before such removal the member concerned shall be given an opportunity of being heard.
