Section 5 in The Bihar State Mela Authority Act, 2008
5. Removal of the members from their office.
- The State Government may remove from the authority any member who in its opinion-(a)refuses to act.(b)has become incapable to act.(c)has so abused his office as to render his continuance in office detrimental to the public or Government interest; or(d)is otherwise unsuitable to continue as a member.
