Section 7 in Tamil Nadu Uniform System of School Education Act, 2010
7. Removal from membership of Board.
- If, at any time, it appears to the Government that a nominated member has shown himself to be unsuitable for office or has been guilty of misconduct or neglect which renders his removal expedient, the Government may, after giving the nominated member a reasonable opportunity of showing cause, by notification, remove the nominated member, from the office.
