Section 9 in The Jammu and Kashmir State Board of Technical Education Act, 2002
9. Removal of Member.
- The Government may, by order in writing, remove any member from office on all or any of the following grounds; namely :-(i)that the member has abused his position :(ii)that the member has been convicted by a court of law of an offence involving moral turpitude;(iii)that the member is guilty of disgraceful conduct which in the opinion of the Government renders him unfit to continue as member;(iv)that the member has continuously absented himself from three consecutive meetings of the Board without the prior permission of the Chairman :Provided that before issuing such order the Government shall give such member an opportunity of being heard.
