Section 8(1) in The Tamil Nadu Bhoodan Yagna Act, 1958
(1)The Government may, after making such enquiry as may be prescribed, by order, remove the chairman, or any other member of the State Board, if they are satisfied that the Chairman or member-(a)has become disqualified for appointment to the State Board for any of the reasons mentioned in section 6; or(b)has become incapable of acting as Chairman or other member or has so abused his position as Chairman or member as to render his continuance as such detrimental to the public interest; or(c)has failed, without excuse sufficient in the opinion of the State Board, to attend three consecutive meetings of the State Board.
