Section 7 in The U.P. Pravidhik Shiksha Adhiniyam, 1962
7. Removal of member.
- The State Government may remove from the membership a member who in its opinion has so abused his position as such member as to render his continuance on the Board detrimental to the public interest;Provided that the State Government shall, before removing a member as aforesaid, give him an opportunity of explanation and shall place on record the reasons for his removal.
