Section 7 in Assam Town and Country Planning Act, 1959
7. Removal of non-official members.
- The State Government may remove from the Council any member who: -(a)refuses to act, or becomes incapable of acting or absents himself from three consecutive meetings of the Council and is unable to explain such absence to the satisfaction of the Council; or(b)has to flagrantly abused in any manner his position as a member of the Council as to render his continuance detrimental to the public interest:Provided that when the State Government proposes to take action under the foregoing provisions of this section, an opportunity of explanation shall be given to the member concern and when such action is taken, the reason thereof shall be placed or recorded.
