Section 39(10) in The Orissa Motor Vehicles Rules, 1993
(10)The State Government may, at any time after giving an opportunity of being heard, remove any member of the authority 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 official duties; or(iv)any other cause deemed sufficient for such removal by the State Government.
