Section 38(11) in The Orissa Motor Vehicles Rules, 1993
(11)The State Government may notwithstanding Sub-rule (8) at any time after giving any member of the Transport Authority an opportunity of being heard, remove him from office for-(i)failure to attend three consecutive meetings of the authority; or(ii)being incapable of discharging his duties as a member on account of any physical or mental disability; or(iii)misconduct in the discharge of his duties; or(iv)any other cause deemed sufficient by the State Government.
