Section 4 in The U.P. Board of Madarsa Education Act, 2004
4. Removal of members.
- The State Government may remove from the Board a member other than an ex-officio member, who in its opinion, has so flagrantly abused his position as such member as to render his continuance on the Board determental to the public interest:Provided that the State Government shall, before removing a member as aforesaid, give him an opportunity of fifteen days for submitting explanation and shall place on record reasons for his removal.
