Section 6(1) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(1)The Government may remove a nominated non-official member, if such member,-(a)becomes subject to any of the disqualifications specified in section 4; or(b)refuses to act or becomes incapable of acting; or(c)without obtaining the leave of absence from the Chairperson absents himself from three consecutive meetings of the Authority; or(d)in the opinion of the Government, has so abused his position as to render his continuance detrimental to the interest of the Authority.
