(7)The Government may, at any lime, for reasons to be recorded in writing, remove from office any member of the Taluk Land Board after giving him a reasonable opportunity of showing cause against the proposed removal:][Provided that it shall not he necessary to record in writing the reasons for the removal or to give an opportunity of showing cause against the proposed removal, if the Government are of the opinion a that it is not expedient, in the public interest, to record the reasons in writing or to give such opportunity] [Added by Act 15 of 1976.]
