18. Removal of the Chairman and other non-official members.
(1)If at any time it appears to the State Government that the Chairman has been guilty of any misconduct or neglect, which renders his continuance in office undesirable, it may remove the Chairman from his office.(2)The State Government may, by notification, remove any non-official member from office :-(a)if without the permission of the Board he is absent from three consecutive meetings of the Board; or(b)if he, being a legal practitioner acts or appears on behalf of any person other than the Board, is in civil, criminal or other legal proceedings in which the Board is interested, either as a party or otherwise; or(c)if he, in the opinion of the State Government is unsuitable or has become incapable of acting as a member or has so abused his position as a member to render his continuance as such member detrimental to the public interest.(3)A non-official member removed under Clauses (a) or*(b) of sub-rule (2) shall be disqualified for appointment as a member for a period of three years from the date of his removal unless otherwise ordered by the State Government.(4)A non-official member removed under Clause (c) of sub-rule (2) shall not be eligible for re-appointment until he is declared by an order of the State Government to be no longer disqualified.(5)No order under sub-rule (1) or (2) shall be passed unless the Chairman or the non-official member, as the case may be, has been a given reasonable opportunity of showing cause why such order should not be passed.
