Section 10 in Assam Tribal Development Authority Act, 1983
10. Removal of members.
(1)The Government shall have the right to remove the Vice-Chairman (if nominated from the members other than the Minister) or any other member of the Authority before the expiry of his term on any one or more of the following grounds :-(a)On his refusal to serve in the Authority.(b)If he is incapable of holding the office, due to disease or infirmity.(c)On absence from 5 (five) successive meetings of the Authority without sufficient reason.(d)If he has misused his office,(e)If his retention in the Authority is other¬wise considered undesirable or against the interest of the Authority.(2)The order under sub-section (i) above shall not be passed until the Vice-Chairman or member concerned has been given an opportunity to show cause as to why the order should not be passed.(3)A person removed from the office under sub-section (i) shall be disqualified from holding any office under the authority for 5 years, commencing from the date of such removal.
