Section 6(2) in Kerala Town and Country Planning Act, 2016
(2)A non-official member of the Board appointed under this Act may resign the membership of the Board by giving a notice for a period of not less than fourteen days in writing to the Government and on such resignation being accepted by the Government, that person shall cease to be a member of the Board. A non-official member may be removed from office by the Government following the procedure laid down in Section 95.
