Section 12(4) in Jharkhand Academic Council Act, 2002
(4)Removal of the Member. - (A) The State Government may, on the recommendation of the Council or suo motto remove any member from his post if such a member has been found guilty of such conduct as would in the opinion of the State Government disqualified him to continue as member.(C)The name of the member removed under sub-section (A) shall be published in the official Gazette by the State government and the post of the member removed shall fall vacant with effect from the date of notification in the Gazette.] [Added by Act No. 02 of 2007.]
