Section 6(1) in The Gujarat Maritime Board Act, 1981
(1)The State Government shall remove a member of the Board if he-(a)becomes subject to any disqualification mentioned in Section 4; or(b)refuses to act or becomes incapable of acting; or(c)has, in the opinion of the State Government, become incapable of representing the interests by virtue of which he was appointed; or(d)is, without the permission of the Board previously obtained, absent from six consecutive meetings of the Board; or(e)is absent from the meetings of the Board for a period exceeding six consecutive months;(f)acts in contravention of the provisions of Section 13.
