Section 10(1) in The Gujarat Emergency Medical Services Act, 2007
(1)Notwithstanding anything contained in sub-section (1) of section 7, the State Government 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 9;(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 perform his duties for a period of not less than three months;Provided that no member shall be removed from his office unless an opportunity of being heard is given to the member.
