Section 5 in Bihar Regional Development Authority Act, 1974
5. Removal of the member.
(1)The Government may, by notification, remove any member from office-(a)if he has, without the permission of the Authority been absent from more than three consecutive meetings of the Authority, or(b)if he, being a legal practitioner, acts or appears on behalf of any person other than the Authority in any Civil, Criminal or other legal proceeding in which the Authority is interested, either as a party or otherwise, or(c)if he has, in the opinion of the Government, contravened the provisions of section 10, or(d)if he, in the opinion of the Government, had become physically or mentally unable to act as a member :Provided that when the Government proposes to take action under sub-section (1) an opportunity of explanation shall be given to the member concerned, and no such action shall be taken except after taking into consideration his explanation if any and (sic).(2)A member removed under the foregoing provision shall not be eligible to re-election or re-nomination.
