Section 8 in Maharashtra Industrial Development Act, 1961
8. Cessation of membership.
(1)If a member-(a)becomes subject to any of the disqualification mentioned in section 5, or(b)tenders his resignation in writing to, and such resignation is accepted by, the State Government, or(c)is absent without the Corporation's permission from the three consecutive meetings of the Corporation, or from all meetings of the Corporation for three consecutive months, or(d)is convicted of an offence involving moral turpitude, he shall cease to be a member of the Corporation.(2)The State Government may by order suspend from office for such period as it thinks fit, or remove from office any member of the Corporation, who in its opinion-(a)has refused to act, or(b)has become incapable of acting or(c)has so abused his position as member as to render his continuance on the Corporation detrimental to the interest thereof or of the general public, or(d)is otherwise unfit to continue as a member :Provided that, a member shall not be suspended or removed from office unless he has been given reasonable opportunity to show cause against the order.
