Section 8(3) in The West Bengal State Council Of Technical Education Act, 1995.
(3)The Vice-Chairman or any other member (other than an ex-officio member) shall not removed from his office except by an order of the State Government on the ground of wilful omission or refusal to carry out the provisions of this Act or abuse of the powers vested on him and after such inquiry as may be ordered by the State Government when such Vice-Chairman or other member, as the case may be, shall be given an opportunity of making his representation against such removal.
