- An Independent Member may be removed from the State Police Board by majority of members of the Board by resolution in writing on any of the following grounds:(1)proven incompetence ;or(2)proven misbehaviour ; or(3)failure to attend three consecutive meetings of the State Police Board without sufficient cause ; or(4)incapacitation by reasons of physical or mental infirmity or otherwise becoming unable to discharge his functions as a member; or(5)attaining ineligibility specified under sections 22.
