Section 44 in The Haryana Sports Council Act, 2016
44. Removal of members.
(1)A member may, by writing under his hand, addressed to the State Government, resign from his office at any time.(2)The State Government shall remove a member if he,-(a)becomes an undischarged insolvent; or(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude; or(c)becomes of unsound mind and stands so declared by a competent court; or(d)refuses to act or becomes incapable of acting; or(e)has, in the opinion of the State Government, so abused the position of member as to render that person's continuance in office detrimental to the objects of this Act:Provided that no person shall be removed under this sub-section until that person has been given an opportunity of being heard in the matter(3)A vacancy caused under sub-section (1) or otherwise shall be filled by fresh nomination.
