Section 5(3) in The Western Orissa Development Council Act, 2000
(3)[ The Government may, by notification, remove the Chairman of the Council, if he -(a)is found, in performance of his functions under this Act, to have exceeded or abused his powers; or(b)refuses to act or is incapable of acting or acts in a manner which the Government consider to be prejudicial to the interests and objects of the Council :]Provided that no action shall be taken under this sub-section without giving the person concerned an opportunity to show cause against the proposed action.[(3-a) The Government may, at any time, by an order published in the Gazette, withdraw the nomination of a member nominated on the Council and, upon such nomination being withdrawn, he shall cease to be a member of the Council from the date of publication of the order.] [Inserted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.]
