Section 9 in The Karnataka Homeopathic Practitioners Act, 1961.
9. Removal of members
If any member,--(a)absents himself from three consecutive ordinary meetings of the Board without such reasons as may, in the opinion of the State Government in the case of the President, and in the case of any other member in the opinion of the Board, be sufficient, or(b)becomes subject to any of the disqualifications specified in section 10, or(c)abuses his position as a member so as to render his continuance as a member detrimental to the interest of the Board; or(d)is otherwise unfit to continue as a member.the State Government may remove such member from office:Provided that no member shall be removed from office on the grounds specified in clause (c) or clause (d) without giving such member an opportunity to submit his explanation.
