(1)The State Government shall remove a member of the Board if he-(a)becomes subject to any disqualification mentioned in Section 4; or(b)refuses to act or becomes incapable of acting; or(c)has, in the opinion of the State Government, become incapable of representing the interests by virtue of which he was appointed; or(d)is, without the permission of the Board previously obtained, absent from six consecutive meetings of the Board; or(e)is absent from the meetings of the Board for a period exceeding six consecutive months;(f)acts in contravention of the provisions of Section 13.(2)The Chairman may resign from his office by tendering his resignation in writing to the State Government, but the resignation shall not take affect until it is accepted by the State Government.(3)A member of the Board, other than the ex-officio member and the members appointed under clause (a) of sub-section (4) of Section 3 may resign from his office by tendering his resignation in writing to the Chairman who shall forward the same to the State Government, but resignation shall not take effect until it is accepted by the State Government.
