Section 4(5) in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018
(5)(i)The Chairman or a Member may, by writing under his hand addressed to the State Government, resign from the office of the Chairman or a Member, as the case may be, at any time.(ii)The State Government shall remove a person from the office of the Chairman or a Member referred to in sub-section (/), if the person-(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the State Government, involves moral turpitude;(c)refuses to act or becomes incapable of acting;(d)has, in the opinion of the State Government, so abused the position of the Chairman or any Member as to render that person's continuance in office detrimental to the public interest or the Chairman or any Member of the Committee shall be removed, if he performs any act, which in the opinion of State Government is unbecoming of Chairman or Member of the Committee: Provided that, no such Chairman or any Member shall be removed by the State Government without giving him an opportunity of being heard;
