(1)The State Government may remove any Independent Member of the State Police Board at any point of time on any of the following grounds:(a)proven incompetence; or(b)proven misbehaviour; or(c)failure to attend three consecutive meetings of the State Police Board without sufficient reason; or(d)becoming incapable by reasons of physical or mental infirmity; or(e)otherwise becoming unable to discharge his functions as a member; or(f)on the recommendation of the Selection Panel.
