Section 11(1) in The Rajasthan Homoeopathic Medicine Act, 1969
(1)The State Government may remove a Chairman, Vice-Chairman or member who, in its opinion has so flagrantly abused in any manner his position as such as to render his continuance on the Board detrimental to the public interest, or who has been guilty of habitual failure in the performance of his duties:Provided that, when the State Government proposes to take action under this section, it shall give the Chairman, Vice-Chairman or member an opportunity of explaining his conduct on account of which it is proposed to remove him, shall make such enquiry as it may consider necessary and shall, in the event of taking such action, place on record the reasons therefor, and the decision of the State Government thereon shall not be questioned in any court of law.
