Section 15 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
15. Removal of members.
(1)The Metropolitan Commissioner may by himself or on the advise of the Chief Executive Officer, remove any member from office if he-(i)is or becomes subject to any of the disqualifications for becoming a member specified in the regulations made under section 10; or(ii)is professionally interested or engaged in any case for or against the committee; or(iii)absents himself from four successive meetings of the committee, except with the leave of absence granted by the committee; or(iv)has, in the opinion of the Metropolitan Commissioner, been guilty of or neglect or misconduct in the discharge of his duties of any disgraceful conduct;(v)has, in the opinion of the Metropolitan Commissioner, become incapable of performing his duties as a member:Provided that, no member shall be removed from office unless he has been given a reasonable opportunity by the Metropolitan Commissioner to show cause why such action should not be taken against him.(2)Any person aggrieved by toe decision of the Metropolitan Commissioner may within a period of fifteen days from the date of receipt of the decision of the Metropolitan Commissioner by him, appeal to the State Government and the order passed by the State Government on such appeal shall be final:Provided that, no order shall be passed by the State Government in appeal against any member without giving him a reasonable opportunities of being heard.
