Section 9(2) in The Bihar State Housing Board Act, 1982
(2)The Government may, by notification, remove any non-official members from office,-(a)if he has, without the permission of the Board, been absent for more than three consecutive meetings of the Board, or(b)if he has been absent from the meetings of the Board for any period exceeding that permitted under Section 10, or(c)if he being a legal practitioner, acts or appears on behalf of any person other than the Board in any civil, criminal or other legal proceedings in which the Board is interested, either as a party or otherwise, or(d)if he has, in the opinion of the Government contravened the provisions of Section 14, or(e)if he, in the opinion of the Government, is unsuitable or has become incapable of acting as a member, or has so abused his position as a member as to render his continuance as such member detrimental to the public interest.
