Section 4(6) in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006
(6)The Chairman or any Member of the Committee shall be removed, if he performs any act, which in the opinion of the State Government is unbecoming of Chairman or Member of the Committee :Provided that, no such Chairman or any Member shall be removed by the State Government, without giving him an opportunity of being heard.
