Section 6(1) in Tamil Nadu Maritime Board Act, 1995
(1)[The Government may remove a non-official member] [Substituted by the Tamil Nadu Maritime Board (Amendment) Act, 1997 (Tamil Nadu Act 15 of 1997).], who -(a)becomes subject to any of the disqualification mentioned in section 4; or(b)refuses to actor becomes incapable of acting; or(c)has, in the opinion of the Government, become incapable of representing the interests by virtue of which he was appointed; or(d)absents, without the permission of the Board, from six consecutive meetings of the Board; or(e)acts in contravention of the provisions of section 13.
