5. Resignation by, and removal of, the Chairman or a member.
(1)The Chairman or a member of the Committee may, at any time, resign his office by submitting his resignation to the State Government, but not such resignation shall take effect until it is accepted and notified in the Official Gazette;[x x x x] [Omitted by Act 8 of 1981.](2)The State Government may, [x x x x] [Omitted by Act 8 of 1981.] by notification in the Official Gazette, remove from office the Chairman or any member of the Committee if the Chairman or such member-(i)has applied for being adjudged and insolvent or is an undischarged insolvent; or(ii)has been convicted of an offence involving moral turpitude; or(iii)refuses to act or becomes incapable of acting as Chairman or as a member or acts in a manner which the State Government, after hearing any explanation that he may offer, considers to be prejudicial to the objects of this Act.
