(1)The State Government may at any time remove a Chairman appointed by it.(2)An elected Chairman or Vice Chairman may be removed from his office by a resolution of the Board in favour of which [a majority of elected] [In Section 28 in sub-section (2) the words 'a majority of elected' were inserted by the Meghalaya Municipal (Amendment) Act 2000 (Act No. 6 of 2000), published in the Gazette of Meghalaya dated 4th April, 2000.] Commissioners shall have given their votes at a meeting specially convened for the purpose.(3)The State Government after giving an opportunity to explain, may remove the Chairman or Vice Chairman from his office if he persistently omitting or refusing to carry out or disobeying the provision of this Act and the rules there under or any lawful orders issued there under or he becomes incapable of so acting or is declared insolvent or is convicted by a Criminal Court for any offence involving moral turpitude.
