(8)Notwithstanding anything to the contrary contained in this Act, the State Government may, by an order in writing, remove a Chairman or a Vice Chairman from his office if, in its opinion, he holds any office of profit or carries on or is associated with any business, profession or calling in such manner that shall, or is likely to interfere with due exercise or his powers, performance of his functions or discharge of his duties :Provided that the State Government shall, before making any such order, give the person concerned an opportunity for making a representation against the proposed order.
