Section 40 in The Rajasthan District Boards Act, 1954
40. Removal of Chairman.
- The State Government may remove a Chairman from his office or pass such other order against him as it thinks fit on the ground of habitual failure on his part to perform his duty:Provided that when the State Government proposes to take action under this section it shall give the Chairman an opportunity of explaining the conduct on account of which it is proposed to remove him or pass such order against him. shall consult the Board in the prescribed manner, and shall, in the event of taking such action, place on the record the reasons therefor.
