Section 38(1) in Maharashtra Housing (Regulation And Development) Act, 2012
(1)The State Government may remove from office, the Chairperson or any Member of the Housing Appellate Tribunal, who has,-(a)been adjudged an insolvent; or(b)been convicted of an offence which, in the opinion of the State Government involves moral turpitude; or(c)become physically or mentally incapable of acting as the Chairperson or a Member; or(d)acquired such financial or other interest as is likely to affect prejudicially his function as the Chairperson or a Member; or(e)so abused his position as to render his continuance in the office prejudicial to the public interest.
