(1)The State Government may remove any elected Commissioner on the ground of his misconduct in the discharge of his duties if the removal is recommended by a resolution of the Board passed at a special meeting called for the purpose and supported by the municipality.(2)The State Government may remove any Commissioner-(a)if he ceases to reside within the municipality continuously for a period of twelve months, or(b)if he refuses to act or becomes incapable of acting as a Commissioner, or if he has been declared by the State Government by notification to have violated his oath or affirmation of allegiance, or(c)if without an excuse sufficient in the opinion of the State Government he absents himself from four consecutive meeting of the Board, or(d)if being a legal practitioner, he appears against the Board before any Court in his professional capacity in any case instituted by or against the Board, or(e)if he becomes subject to any disabilities stated in clauses (ii), (iii), (iv) (v) and (vi) of Section, 5, or(f)if he has within the meaning of Section 55 knowingly acquired or continued to hold without the permission in writing of the State Government, directly or indirectly, or by a partner, any share of interest in any contract or employment with, by or on behalf of the Board, or(g)if he is in arrears of any kind of dues to the municipality for more than six months after a bill or a notice has been duly served upon him.(3)The State Government may, after consultation with the Board, remove any Commissioner if his continuance in office is in its opinion dangerous to the public peace or order or likely to bring the administration of the Board into contempt.Provided that no Commissioner shall be removed under sub-section (1) or sub-section (2) or sub-section (3) unless he has been given an opportunity of showing cause against such order of removal.
