Section 4B in Bombay Khadi and Village Industries Act, 1960
4B. Removal of member of the Board :-
The State Government may, by notification in the Official Gazette, remove from office any member of the Board, who(a)is or becomes subject to any of the disqualifications mentioned in section 4-A; or(b)in the opinion of the State Government has failed or is unable to carryout his duties as such member: or(c)absents himself from three consecutive meetings of the Board without the leave of the Board:Provided that before issuing any such notification, the State Government shall give an opportunity to the member concerned to show cause against such removal.]
