Section 90 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
90. Control of State Government. -
(1)The State Government may remove from the Authority any Director who in its opinion-(a)refuses to act,(b)has become incapable of acting,(c)has so abused his position as a Director as to render his continuance in office detrimental to the interest of the public, or(d)is otherwise unsuitable to continue as Director.(2)The State Government may suspend any Director pending an enquiry against him.(3)No order of removal under this section shall be made unless the Director concerned has been given an opportunity to submit his explanation to the State Government, and when such order is passed another Director shall be appointed or elected, as the case may be, under sub-section (2) of section 6 to fill up the vacancy.(4)A Director who has been removed shall not be eligible for reappointment as Director or in any other capacity under the Authority or for reelection as Director.(5)If the Authority fails to carry out its functions, or follow the directions issued by the State Government under this Act, the State Government shall have the power to remove all the Directors including the Chairman and in the case of such removal the Board shall be reconstitute in accordance with the provisions of section 5.
