- Any member or Chairperson, may be removed from office, on a recommendation being made by the Authority by a majority of three-fourths of members, by an order of the State Government on the grounds of-(a)Proven misconduct or misbehaviour;(b)Persistent neglect to perform duties of the Authority;(c)Occurrence of any situation that would make a member ineligible for appointment to the Authority under Section 40; or(d)The member concerned engaging himself during his term of office in any paid employment outside the duties of his office.
