(2)The State Government may, [x x x x] [Omitted by Act 8 of 1981.] by notification in the Official Gazette, remove from office the Chairman or any member of the Committee if the Chairman or such member-(i)has applied for being adjudged and insolvent or is an undischarged insolvent; or(ii)has been convicted of an offence involving moral turpitude; or(iii)refuses to act or becomes incapable of acting as Chairman or as a member or acts in a manner which the State Government, after hearing any explanation that he may offer, considers to be prejudicial to the objects of this Act.
