Section 11(1) in The Maharashtra State Board of Technical Education Act, 1997
(1)The Government may, on the recommendation of the Board, and after making such further inquiry, as it may think fit to make order, remove any member of the Board or any Committee thereof, if such member,-(a)has been convicted by a court in India for any offence involving moral turpitude; or(b)is an undischarged insolvent; or(c)has been declared physically disabled by such medical authority as the Government may specify; or(d)is of unsound mind and stands so declared by a competent Court; or(e)is acting in a way detrimental to the aims and objects of the Board:Provided that, no such recommendation shall be made by Board or no order shall be made under clause (e) unless he has been given a responsible opportunity of showing cause why such recommendation or order should not be made.
