Section 12 in Maharashtra Housing and Area Development Act, 1976
12. Removal of member.
(1)The State Government may, by notification in the Official Gazette remove from office the President, Vice-President or any non-official member who-(a)is, or has become, subject to any of the disqualifications mentioned in section 11; or(b)in the opinion of the State Government, has been guilty of any misconduct whether before or after the appointment or neglect, or has so abused his position as to render his continuance as member detrimental to the interests of the Authority or of the general public, or is otherwise unfit to continue as member; or(c)is absent without permission of the Authority for two consecutive meetings of the Authority:Provided that, no persons shall be so removed from office unless he has been given an opportunity to show cause against his removal.(2)Notwithstanding anything contained in section 7 or other provisions of this Act, the President, the Vice-President and other members shall hold office during the pleasure of the State Government; and the State Government, if it appears to it to be necessary or expedient so to do in the public interest, may by order remove all or any of them from office at any time.
