Section 36A(7) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(7)(a)The State Government may, by notification [ * * *] [The words "in the Official Gazette" omitted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 27.] remove any member of the Board from his office if such member has, in the opinion of the State Government, been guilty of misconduct or neglect of duty or has become disqualified within the meaning of sub-section (6) :Provided that the State Government shall, before passing any order under this clause, give the person concerned an opportunity of being heard.(b)No member of the Board who has been removed from his office on any of the grounds mentioned in clause (a) shall be re-appointed to the Board.
