Section 10 in The Bombay Secondary School Certificate Examination Act, 1948
10. Removal from membership.
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, on the recommendation of the Board, remove any member of the Board or Committee, if he has been convicted by a court of law of any offence which, in the opinion of the Board, is a serious offence involving moral turpitude or if he has been guilty of scandalous conduct.(2)No recommendation for the removal of any member shall be made by the Board unless the person concerned is given an opportunity to be heard in his defence.(3)The name of any member who has been removed from the Board or Committee under sub-section (1) shall be published in the Official Gazette.
