Section 15(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(1)The Metropolitan Commissioner may by himself or on the advise of the Chief Executive Officer, remove any member from office if he-(i)is or becomes subject to any of the disqualifications for becoming a member specified in the regulations made under section 10; or(ii)is professionally interested or engaged in any case for or against the committee; or(iii)absents himself from four successive meetings of the committee, except with the leave of absence granted by the committee; or(iv)has, in the opinion of the Metropolitan Commissioner, been guilty of or neglect or misconduct in the discharge of his duties of any disgraceful conduct;(v)has, in the opinion of the Metropolitan Commissioner, become incapable of performing his duties as a member:Provided that, no member shall be removed from office unless he has been given a reasonable opportunity by the Metropolitan Commissioner to show cause why such action should not be taken against him.
