Section 13 in The West Bengal Primary Education Act, 1973
13. Resignation and removal of [members, other than the President.] [Words substituted for the word 'members.' by W.B. Act 10 of 1999.]
(1)A member of the Board [, other than the President,] [Words inserted by W.B. Act 10 of 1999.] may resign his office by giving notice in writing to the President and when such resignation is accepted by the Board such member shall be deemed to have vacated his seat.(2)The State Government may, by notification, remove any member [, other than the President,] [Words inserted by W.B. Act 10 of 1999.] if he -(a)refuses to act or becomes incapable of acting as a member of the Board, or(b)acts in a manner prejudicial to the interests of the Board, or(c)without obtaining the consent of the President is absent from four consecutive meetings of the Board:Provided that before such removal the member concerned shall be given an opportunity of being heard.
