Section 3(7) in The Haryana Rural Development Act, 1986
(7)The State Government may remove the Chairman or any member of the Board who has become subject to any of the disqualifications specified in sub-section (5) or who is in its opinion, remiss in the discharge of his duties and may appoint another member in his place :Provided that before removing any member the reason for the proposed action shall be conveyed to him and his reply invited within specified period and duly considered :Provided further that the term of the member so appointed shall expire on the same date as the term of office of the vacating member would have expired.
