- An anandravan may institute a suit in a civil court for the removal of a karnavan -(i)for any malfeasance, misfeasance, breach of trust or neglect of duty in respect of the tarwad;(ii)for any misappropriation or improper dealing with the income or the properties of the tarwad;(iii)for unsoundness of mind or any physical or mental infirmity which units for discharging the functions of a karnavan;(iv)for persistent default in the maintenance of the inventory referred to in section 3 or the accounts referred to in section 4 or in making them available for inspection by the anandravans under section 5; or(v)for any other sufficient cause which, in the opinion of the Court, make his continuance as karnavan injurious to the interest of the tarwad.
