Section 11(1) in Gujarat Educational Innovations Commission Act, 2009
(1)Notwithstanding anything contained in sub-section (1) of section 8, the Chairperson or, as the case may be, the State Government may, at any time, remove the Executive Chairperson or any member from office if, in its opinion, such Executive Chairperson or a member,-(a)is, or has become subject to any of the disqualifications mentioned in section 10;(b)has been guilty of misconduct in discharge of his duties;(c)has become physically or mentally incapable of discharging duties as an Executive Chairperson or member;(d)has so abused his position as to render his continuance in office prejudicial to the public interest; or(e)has, without reasonable cause, refused or failed to perform his duties for a period of not less than three months:Provided that the Executive Chairperson or a member shall not be removed from his office unless an opportunity of being heard is given.
