Section 8(1) in Punjab Water Supply and Sewerage Board Act, 1976
(1)If, in the opinion of the Government, any member appointed by it -(i)has been guilty of misconduct or neglect; or(ii)has so abused his position as to render his continuance as member detrimental to the interest of the Board or of the general public; or(iii)being a legal practitioner acts or appears on behalf of any person other than the Board in any civil, criminal or other legal proceedings in which the Board is interested either as a party or otherwise; or(iv)has become unsuitable or incapable of acting as a member;the Government may make an order removing such member from membership.
