Section 42(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)If the State Government considers that the continuance in office of any member is not in the public interest, the State Government may make an order terminating his appointment and thereupon he shall cease to be member of the Town and Country Development Authority, notwithstanding that the term for which he was appointed has not expired.
