Section 8(3) in The Maharashtra Medical Practitioners Act, 1961
(3)The State Government may, on the recommendation of [the Council] [These words were substituted for the words 'the Board or the Faculty, as the case may be,' by Maharashtra 23 of 1982, Section 10(c)(i).] supported by at least two-thirds of the whole number of members, remove any member elected or nominated under this Act, if such member has been guilty of misconduct in the discharge of his duties as a member, or of any disgraceful conduct, or has become incapable of performing his duties as a member:Provided that, no resolution recommending the removal of any member shall be passed by [the Council] [These words were substituted for the words 'the Board or the Faculty' by Maharashtra 23 of 1982, section 10(c)(ii).], unless the member to whom it relates has been given a reasonable opportunity of showing cause why such recommendation should not be made.
