Section 15(1) in The Calcutta Improvement Act, 1911
(1)The [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may, by notification, declare that any Trustee shall cease to be a Trustee -(a)if he has acted in contravention of section 23, or(b)if he has been absent from, or is unable to attend, the meetings of the Board for any period exceeding six consecutive months, or(c)if he has, without the permission of the Board, been absent from the meetings of the Board for any period exceeding three consecutive months, or(d)if he is a salaried servant of the Government, and if his continuance in office as a Trustee is, in the opinion of the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.], undesirable.
