Section 6(1) in The West Bengal Maritime Board Act, 2000
(1)The State Government shall remove a member if he-(a)becomes subject to any of the disqualifications referred to in section 4, or,(b)refuses to act or becomes incapable of acting, or(c)has, in the opinion of the State Government, become incapable of representing the interest by virtue of which he was appointed, or(d)is, without the prior permission of the Board, absent from six consecutive meetings of the Board, or(e)is absent from the meetings of the Board for a period exceeding six consecutive months, or(f)acts in contravention of any of the provisions of this Act.
