Section 10 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
10. Removal of member.
(1)The Government may, by order, remove any member (including the president) if the member is, in the opinion of the Government, guilty of gross misconduct in any respect, professional or otherwise, which renders him unfit to be a member.(2)The Government shall, when they propose to take action under sub-section (1), give the member concerned an opportunity for explanation.
