Section 30 in The Rajasthan District Boards Act, 1954
30. Removal of members.
(1)The State Government may remove from a Board any member who -(a)has absented himself from the meetings of the Board for more than three consecutive months or three consecutive meetings, whichever is the longer period and is unable to explain such absence to the satisfaction of the Board, or(b)has within the meaning of section 33 knowingly acquired or continued to hold without permission in writing of the [Collector] [Substituted by Rajasthan Act No. 8 of 1962.] directly or indirectly or by a partner, any share or interest in any contract or employment with, by or on behalf of the Board, or(c)has knowingly acted as a member in a matter other than a matter referred to in clause (d) or clause (e) of proviso to section 33 in which he or a partner had, directly or indirectly a personal interest or in which he was professionally interested on behalf of a client, principal or other person, or(d)being a legal practitioner in any suit or other proceeding acts or appears, on behalf of any other person, against the Board or against the State Government litigating in respect of nazul land entrusted to the management of the Board or acts or appears on behalf of any other person in any criminal proceeding instituted by or on behalf of the Board, or(e)has permanently abandoned or transferred his residence from the area of the district concerned unless the member himself resigns his seat within three months of such abandonment or transfer, or(f)is or becomes subject to any of the disqualifications specified in sections 13 and 23.(2)The State Government may remove from a Board a member who in its opinion has so flagrantly abused his position as a member of the Board as to tender his continuance as a member detrimental to the public interest.(3)When the State Government proposes to take action under this section, an opportunity of explanation shall be given to the member concerned and, when such action is taken, the reasons therefor shall be placed on record.
