Section 11(2) in The Maharashtra State Board of Technical Education Act, 1997
(2)The Government may suo motu by order remove any member of the Board or any Committee, nominated or appointed, whose activities are, in the opinion of the Government detrimental to, or obstruct, the proper functioning of the Board or of any Committee thereof:Provided that, no member shall be removed from office unless he has been given a reasonable opportunity of showing cause why such order should not be made against him.
