Section 21(5) in The Punjab State Board of Technical Education and Industrial Training Act, 1992
(5)The Chairman may be removed from the office by the Government, if he, -(a)wilfully refuses to carry out the provisions of this Act; or(b)abuses the powers vested in him; or(c)is adjudged an insolvent; or(d)is convicted by a court of law for an offence involving moral turpitude; or(e)if it appears to the Government that this continuation in office is detrimental to public interest:Provided that no order under this sub-section shall be passed without giving him a reasonable opportunity of being heard and after recording reasons therefor;
