(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.
