Section 2(3) in Uttar Pradesh Intermediate Education Act, 1921
(3)As soon as may be after the nomination of the Board has been completed, the State Government shall notify that the Board has been duly constituted] [Substituted by U.P. Act No. 16 of 2008].[3A. Removal of member. - The State Government may remove from the Board a member who in its opinion has so flagrantly abused his position as such member as to render his continuance on the Board detrimental to the public interest :Provided that the State Government shall before removing a member as aforesaid give him an opportunity of explanation and shall place on record reasons for his removal.] [Inserted by U.P. Act No. 35 of 1958.]
