Section 3(2) in The Goa, Daman and Diu Town and Country Planning Board Rules, 1976
(2)If the Government is of opinion that any member is guilty of misconduct in the discharge of his duties, or is incompetent or is incapable of performing his duties as such member, or should for any other good and sufficient reason be removed, the Government may, after giving the member an opportunity of showing cause against his removal, remove him from office.
