Section 10(a) in The Darbhanga Improvement Act, 1934
(a)if he refuses to act, or becomes in the opinion of the [State] [Substituted by the Adaptation of Laws Order.] Government incapable of acting or has been adjudicated an insolvent, or has been convicted of any such offence, or subjected by a Criminal Court to any such order as implies, in the opinion of the [State] [Substituted by the Adaptation of Laws Order.] Government, a defect of character which unfits him to be a Trustee; or
