Section 15(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)The State Government may remove any member of a District Board, Local Board or Union Committee-(a)If he refuses to act or becomes incapable of acting or is declared insolvent;(b)if he without an excuse sufficient in the opinion of the State Government, absents himself from six consecutive meetings of the District Board, Local Board or Union Committee, as the case may be without having obtained previous permission from the Chairman of such District Board/ Local Board or Union Committee:(c)if in the judgement of the State Government to be recorded in writing, he has become disqualified to continue in office under Section 144 :(d)if he, being a legal practitioner, acts or appears in any suit or other proceeding on behalf of any other person against the District Board, Local Board or Union Committee, or acts or appears on behalf of any other person in any criminal proceeding instituted by or on behalf of such District Board, Local Board or Union Committee.
