Section 8 in The Tamil Nadu Bhoodan Yagna Act, 1958
8. Removal of Chairman or member.
(1)The Government may, after making such enquiry as may be prescribed, by order, remove the chairman, or any other member of the State Board, if they are satisfied that the Chairman or member-(a)has become disqualified for appointment to the State Board for any of the reasons mentioned in section 6; or(b)has become incapable of acting as Chairman or other member or has so abused his position as Chairman or member as to render his continuance as such detrimental to the public interest; or(c)has failed, without excuse sufficient in the opinion of the State Board, to attend three consecutive meetings of the State Board.(2)Where a person who has ceased to be a member by reason of his failure to attend three consecutive meetings of the State Board applies to the Government within one month from the date of the order of removal for restoration to office, the Government may, on the recommendation of the State Board, restore him to his office of member:Provided that a member shall not be so restored more than twice during his term of office.(3)Every order of removal under sub-section (1) or of restoration under subsection (2) shall be published in [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.].
