Section 7 in The Maharashtra Devdasi System (Abolition) Act, 2005
7. Disqualification and removal of nominated members.
(1)A non-official member nominated under clause (b) of sub-section (2) of section 5 shall be disqualified for being nominated or for being continued as, a member, if such member,-(a)is convicted by a Criminal Court for an offence involving moral turpitude; or(b)is of unsound mind and stands so declared by a competent court; or(c)is an undischarged insolvent; or(d)refuses to act or becomes incapable of acting as the member; or(e)is otherwise in the opinion of the Government, unsuitable to continue as a member.(2)The State Government may, remove a member who is found to be or has become, disqualified under sub-section (1), as the member of the Control Board:Provided that, no person shall be removed under clauses (d) and (e) of subsection (1), unless that person has been given a reasonable opportunity of being hard.
