Section 10(2) in Tamil Nadu State Housing Board Act, 1961
(2)The Government may, by notification, remove any non-official member from office-(a)if he has, without the permission of the Board, been absent from the meetings of the Board for any period exceeding three consecutive months; or(b)if he has been absent from the meetings of the Board for any period exceeding that permitted under subjection (1) of section 11; or(c)if he, being a legal practitioner, acts or appears on behalf of any person other than the Board in any civil, criminal or other legal proceedings in which the Board is interested, either as a party or otherwise; of(d)if he has, in the opinion of the Government, contravened the provisions of section 26; or(e)if he, in the opinion of the Government, is unsuitably or has become incapable of acting as a member or has so abused his position as a member as to render his continuance as such member detrimental to the public interest.
