Section 7 in Karnataka Command Areas Development Act, 1980
7. Removal of a member.
(1)The State Government shall remove the Chairman or a nominated member, if he,-(a)becomes subject to any of the disqualifications specified in section 5 ; or(b)refuses to act or becomes incapable of acting ; or(c)without obtaining leave of absence from the Authority absents from three consecutive meetings of the Authority ; or(d)in the opinion of the State Government has so abused his position as to render his continuance detrimental to the interest of the Authority.(2)No order of removal of the Chairman or a nominated member under sub-section (1), shall be made unless such member has been given an opportunity of making his representation.
