Section 15(2) in The Maharashtra State Council of Examinations Act, 1998
(2)The State Government may sue mote by order remove any member of the State Council or any Regional Council or any Committee thereof, appointed or nominated whose activities are, in the opinion of the Government, detrimental to, or obstruct, the proper functioning of the State Council or of the Regional Council or of any Committee thereof:Provided that no member shall be removed from office unless such member has been given a reasonable opportunity of showing cause why such order should not be made against such person.
