(3)The government may, by order, remove from office a member referred to in subsection (1) if -(a)he is of unsound mind and stands so declared by a competent court; or(b)he has applied for being adjudged as insolvent, or is an undischarged insolvent; or(c)he has been convicted of any offence involving moral turpitude; or(d)they are satisfied that he has been guilty of corruption or misconduct in the administration of the Devaswom; or(e)he has absented himself from more than three consecutive meetings of the Committee and is unable to explain such absence to the satisfaction of the Committee; or(f)he, being a legal practitioner, has acted or appeared on behalf of any person against the Devaswom in any legal proceeding after he has been nominated as a member of Committee; or(g)he ceases to profess the Hindu Religion or to believe in temple worship; or(h)he has committed or abetted the commission of any act in support or furtherance of the practice of untouchability.
