Section 10(1) in Assam Tribal Development Authority Act, 1983
(1)The Government shall have the right to remove the Vice-Chairman (if nominated from the members other than the Minister) or any other member of the Authority before the expiry of his term on any one or more of the following grounds :-(a)On his refusal to serve in the Authority.(b)If he is incapable of holding the office, due to disease or infirmity.(c)On absence from 5 (five) successive meetings of the Authority without sufficient reason.(d)If he has misused his office,(e)If his retention in the Authority is other¬wise considered undesirable or against the interest of the Authority.
