Section 10 in Tamil Nadu State Housing Board Act, 1961
10. Removal of the Chairman and other non-official members.
(1)If at any time it appears to the Government that the, Chairman has shown himself to, be unsuitable for his office, or has been guilty of any misconduct or neglect which renders his removal expedient, they may, by notification, remove the Chairman from office.(2)The Government may, by notification, remove any non-official member from office-(a)if he has, without the permission of the Board, been absent from the meetings of the Board for any period exceeding three consecutive months; or(b)if he has been absent from the meetings of the Board for any period exceeding that permitted under subjection (1) of section 11; or(c)if he, being a legal practitioner, acts or appears on behalf of any person other than the Board in any civil, criminal or other legal proceedings in which the Board is interested, either as a party or otherwise; of(d)if he has, in the opinion of the Government, contravened the provisions of section 26; or(e)if he, in the opinion of the Government, is unsuitably or has become incapable of acting as a member or has so abused his position as a member as to render his continuance as such member detrimental to the public interest.(3)A non-official member removed under any of the provisions of clauses (a) to (c) of subsection (2) shall be disqualified for appointment as a member for a period of three years from the date of his removal unless otherwise ordered by the Government.(4)A non-official member removed under clause (e) of sub-section (2) shall not be eligible for re-appointment until he is declared by an order of the Government to be no longer ineligible.
