Section 15(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)The Government, may, by notification, [remove the non-official Chairman or any non-official director] after giving him a reasonable opportunity of showing cause-(a)if he, being a legal practitioner acts or appears on behalf of any person other than the Board in any civil, criminal or other legal proceedings in which the Board is interested either as a party or otherwise, or(b)if he, in the opinion of the Government, is unsuitable or has become incapable of acting as a director or has been guilty of any misconduct or neglect or has so abused his position as a director as to render his continuance as [such Chairman or director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] detrimental to the interests of the Board.
