10. Power of State Government to remove the member of the Committee.
(1)The State Government may suspend or remove any member of the Committee other than the Chairman and the ex officio members on the following grounds :(a)that he has been convicted by a Criminal Court of any offence which, in the opinion of the State Government, involves moral turpitude;(b)that he is of unsound mind or is suffering from any physical or mental disease or defect or infirmity which in the opinion of the State Government renders him unfit to be a member of the Committee;(c)that he has applied to be adjudged or been adjudged insolvent;(d)that he has been guilty of corruption or misconduct in the administration of the Temple or that some other sufficient cause exists for his removal;(e)that he has ceased to profess the Hindu religion;(f)that he has absented himself for [* * *] [Omitted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] three consecutive meetings of the Committee and is unable to explain such absence to the satisfaction of the Committee;(g)that being a legal practitioner he has acted or appeared on behalf of any person against the Temple in any legal proceeding.(2)No member shall be removed under this Section unless he has been given a reasonable opportunity of showing cause against his removal.(3)The decision of the State Government under this Section shall be final and shall not be liable to be questioned in any Court of law.
