Land Ports Authority of India Act, 2010

Section 6: Vacation of office of members

The Central Government shall remove a member if, he-

a.   becomes subject to any of the disqualifications mentioned in section 4:

Provided that no member shall be removed on the ground that he has become subject to the disqualification mentioned in clause (e) of that section, unless he has been given a reasonable opportunity of being heard in the matter; or

a.  

b.   refuses to act or becomes incapable of acting; or

c.   is, without obtaining leave of absence from the Authority, absent from three consecutive meetings of the Authority; or

d.   in the opinion of the Central Government, has so abused his position as to render his continuance in office detrimental to the public interest:

Provided that no member shall be removed under this clause unless he has been given a reasonable opportunity of being heard in the matter.