Section 8 in Punjab Dairy Development Board Act, 2000
8. Removal of a member.
- The State Government may, in the case of a member, other than an Ex-officio member, by an order in writing, by recording reasons therefor, remove any member from his office. on the grounds that he, -(i)has abused his position(ii)has been convicted by a court of law for an offence involving moral turpitude or has otherwise become insane or of unsound mind;(iii)is guilty of misconduct, which in the opinion of the State Government renders him ineligible for becoming a member; or(iv)has continuously absented himself from three consecutive meetings of the Board without the permission of the Board :Provided that before issuing an order of removal, the State Government shall give such a a reasonable opportunity of being heard.
