Section 74 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
74. Power of the Board to remove the Member of the Committee.
(1)The Board may remove a member, Chairman or Vice Chairman of the Committee, where it is of the opinion that he -(a)has been guilty of misconduct or gross negligence of duty as such member, Chairman or Vice-Chairman; or(b)ceases to hold the qualifications necessary for his being a member, Chairman or Vice-Chairman.(2)No order of removal under sub-section (1) shall be passed unless the person concerned has been afforded a reasonable opportunity of submitting a written explanation in respect to the charges against him.
