Section 35(1) in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
(1)Notwithstanding anything contained in section 32, the Competent Authority may, at any time, remove any member from office if, in its opinion, such a member-(a)is or has become subject to any of the disqualifications mentioned in section 34(b)has been guilty of misconduct in discharge of his duties,(c)has become physically or mentally incapable of discharging his duties as a member,(d)has so abused his position as to render his continuance in office prejudicial to the public interest, or(e)has, without reasonable cause, refused or failed to attend three consecutive meetings of the Committee;Provided that no member shall be removed form his office unless an opportunity of being heard is given to the member.
