Section 75 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
75. Power to remove Member/ Chairman of the committee.
(1)The Director may remove a Member, Chairman of the committee where it is of the opinion that he;(a)has been guilty of misconduct or grosse negligence of duty as member or Chairman;(b)ceases to hold the qualifications necessary for his being a member or Chairman;(2)No order of removal under sub-section (1) shall be passed unless the person concerned has been given reasonable opportunity of submitting an explanation in respect of the allegations against him.
