Section 14(1) in The Bihar Agricultural Produce Markets Act, 1960
(1)The Chief Commissioner may, if he thinks fit, on the recommendation of the Market Committee supported by at least two thirds or the total number of its members, remove any member, including the Chairman and Vice-Chairman, of the Market Committee, elected or appointed under this Act, if such member Chairman or Vice-Chairman has, in the opinion of the Chief Commissioner, been guilty of neglect or misconduct in the discharge of his duties or of any disgraceful conduct or has become incapable of performing duties as a member, Chairman or Vice-Chairman, as the case may be:Provided that no resolution recommending the removal of any such person shall be passed by the Market Committee unless the person to whom it relates has been given a reasonable opportunity of showing cause why such recommendation should not be made.
