Section 6 in The International Airports Authority Act, 1971
6. Vacation of office of member.
The Central Government shall remove a member if he--(a)becomes subject to any of the disqualifications mentioned in section 4:Provided that no member shall be removed on the ground that he has become subject to the disqualification mentioned in clause (e) of that section, unless he has been given a reasonable opportunity of being heard in the matter; or(b)refuses to act or becomes incapable of acting; or(c)is, without obtaining leave of absence from the Authority, absent from three consecutive meetings of the Authority; or(d)in the opinion of the Central Government, has so abused his position as to render his continuance in office detrimental to the public interest:Provided that no member shall be removed under this clause unless he has been given a reasonable opportunity of being heard in the matter.
