Section 15(1) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(1)The State Government may, on the recommendation of the State Board or as the case may be, the Divisional Board, and after making such further inquiry if any, as it may think fit to make, by order remove any member of the State Board or Divisional Board or of any Council or Committee thereof, if such member–(a)has been convicted by a Court in India of any offence involving moral turpitude; or(b)is an undischarged insolvent; or(c)has been declared physically disabled by such medical authority as the State 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 State Board or the Divisional Board: Provided that, no such recommendation shall be made by the State Board or Divisional Board or no order shall be made under clause(f)unless the member to whom it relates has been given a reasonable opportunity of showing cause why such recommendation or order should not be made.
