Section 7(2) in Abkari Workers' Welfare Fund Act, 1989
(2)Notwithstanding anything contained in section 8 the Government, may, at any time, for reasons to be recorded in writing, remove from office any non-official Director of the Board after giving him a reasonable opportunity of showing cause against the proposed removal:Provided that it shall not be necessary to record in writing, the reason for removal or to give an opportunity of showing cause against the proposed removal, if the Government are of the opinion that it is not expedient, in the public interest, to record the reasons in writing or to give such opportunity.
