Section 8 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
8. Removal of members of the Board.
- The State Government may remove any non-official member of the Board who has become subject to any of the disqualifications specified in section 6 or who is, in its opinion, unfit to act, as a member or remiss in the discharge of his duties or whose continuance as a member of the Board is considered to be prejudicial to its interest and may appoint another member of the Board in his place in the manner as provided under section 4 from the category to which the removed member belongs:Provided that before removing a member, the reasons for the proposed action shall be conveyed to him and his reply invited within a specified period and duly considered:Provided further that any vacancy of the non official member shall be filled in as early as practicable.
