Section 6 in Kudala Sangama Development Board Act, 1994
6. Removal of member.
(1)The State Government shall remove a member if, -(a)he becomes subject to any of the disqualifications mentioned in section 5:Provided that no member shall be removed on the ground that he has become subject to the disqualification mentioned in clause (e) of sub-section (1) of that section, unless he has been given an opportunity of making his representation against the proposal; or(b)he refuses to act or become incapable of acting; or(c)he without obtaining leave of absence from the Board, absents from three consecutive meetings of the Board;Provided that this clause shall not be applicable in case of [ex-officio] [Substituted by Act 21 of 1997 w.e.f. 29.9.1997.] members; or(d)in the opinion of the State Government he has so abused his position as to render his continuance in office detrimental to the public interest:Provided that no member shall be removed under this clause unless he has been given an opportunity of making his representation against the proposal.
