Section 16 in Haryana Urban Development Authority (Conduct of Meetings) Regulations, 1977
16. Removal from membership.
- The State Government may remove, from office of any member -(i)who, without excuse, sufficient in the opinion of the State Government, is absent for more than four consecutive meetings of the Authority.(ii)who has, in the opinion of the State Government so abused his position as a member as to render his continuance on the Authority detrimental to the interest of the Authority.
