[(1) The [Central Government] [ Substituted by Act 26 of 1927, s.4, for the original sub-section.] may remove from a Board any member thereof who-(a)becomes [or is found to have been at the time of his election or nomination] [Inserted by Act 15 of 1942, s; 6] subject to any of the disqualifications specified in sub-section (2) of section 27 [or in section 28] [Substituted by Act 31 of 1940 ,s.4 for "or in sub-section (2) of section 28"]; or(b)has absented himself for more than three consecutive months from the meetings of the Board and is unable to explain such absence to the satisfaction of the Board:[Explanation.- [Inserted by Act 2 of 1954 , s.10. ] In computing the aforesaid period of three consecutive months, no account shall be taken of any period of absence with the leave of the Board]; or(c)has knowingly contravened the provisions of section 32; or(d)being a legal practitioner, acts or appears on behalf of any other person against the Board in any legal proceeding or against the Government in any such proceeding relating to any matter in which the Board is or has been concerned, or acts or appears on behalf of any person in any criminal proceeding instituted by or on behalf of the Board against such person.](2)The [Central Government] [Substituted by the A.O.1937, for "L.G."] may remove from a Board any member who, in the opinion of the [Central Government] [Substituted by the A.O.1937, for "L.G."], has so flagrantly abused in any manner his position as a member of the Board as to render his continuance as a member detrimental to the public interests.(2A)[ The Central Government may, on receipt of a report from the Officer Commanding the station, through the Officer Commanding-in-Chief, the Command, remove from a Board any military officer nominated a member of the Board who is, in the opinion of the Officer Commanding the station, unable to discharge his duties as member of the Board and has failed to resign his office.] [Inserted by Act 31 of 1940, s.4.](3)No member shall be removed from a Board under [sub-section (1) or sub-section (2) of] [Inserted by Act 15 of 1942, s.6 ] this section unless he has been given a reasonable opportunity of showing cause against his removal.
