Section 15(2) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(2)The State Government may suo-motu by order remove any member of the State Board of a Divisional Board or any Council or Committee thereof, elected or nominated or designated, whose activities are, in the opinion of the State Government, detrimental to or obstruct, the proper functioning of the State Board or of the Divisional Board or of any Council or Committee thereof : Provided that, no member shall be removed from office unless he has been given a reasonable opportunity of showing cause why such order should not be made against him.
