Section 7(1) in Telangana Bhoodan and Gramdan Act, 1965
(1)The Government, may, by order, remove the Chairman, Vice-Chairman or any other member of the Board after giving him an opportunity to make any representation which he may wish to make, if they are satisfied that he-(a)has become of unsound mind;(b)has applied to be adjudicated or has been adjudicated an insolvent;(c)has been sentenced by a criminal court for an offence involving moral turpitude, such sentence not having been reversed;(d)has become incapable of acting as Chairman, Vice-Chairman or member or has so abused his position or powers vested in him as Chairman, Vice-Chairman or member; or(e)has failed, without excuse sufficient in the opinion of the Board, to attend three consecutive meetings of the Board and the Board has recommended his removal.
