(1)[The Government may remove a non-official member] [Substituted by the Tamil Nadu Maritime Board (Amendment) Act, 1997 (Tamil Nadu Act 15 of 1997).], who -(a)becomes subject to any of the disqualification mentioned in section 4; or(b)refuses to actor becomes incapable of acting; or(c)has, in the opinion of the Government, become incapable of representing the interests by virtue of which he was appointed; or(d)absents, without the permission of the Board, from six consecutive meetings of the Board; or(e)acts in contravention of the provisions of section 13.(2)[xxx] [Omitted by the Tamil Nadu Maritime Board (Amendment) Act, 1997 (Tamil Nadu Act 15 of 1997).](3)A member of the Board, other than the ex-officio member, may resign from his office by tendering his resignation in writing to the Chairman who shall forward the same to the Government, but the resignations shall not take effect until it is accepted by the Government.
