14. Removal of Chairperson, Vice- Chairperson and members.-
(1)The Central Government may, by notification in the Official Gazette, remove the Chairperson, a Vice- Chairperson of the Committee or any member thereof, if he-(i)is or becomes subject to any of the disqualifications specified in section 12; or(ii)refuses to act or is incapable of acting or acts in a manner which the Central Government, after hearing any explanation that he may offer, considers to be prejudicial to the interests of the Committee or the interests of the pilgrims; or(iii)fails, in the opinion of the Committee, to attend three consecutive meetings of the Committee, without sufficient excuse.(2)Where the Chairperson or a Vice- Chairperson of the Committee is removed under sub- section (1), he shall also cease to be a member of the Committee.
