Section 7 in The M.P. Shri Ganapati Mandir Khajrana (Indore) Adhiniyam, 2003
7. Terms of office, resignation and removal of members.
(1)A member, nominated under clause (b) or clause (c) or clause (d) of sub-section (1) of Section 6 shall hold office for a period of three years from the date of his nomination and shall be eligible for re-nomination.(2)A member referred to in sub-section (1) may resign his office by giving notice in writing thereof to the authority nominating him and shall cease to be member on his resignation being accepted by that authority.(3)The State Government may, by order, remove a member referred to in sub-section (1) if,-(a)he is of unsound mind and stands so declared by a Competent Court; or(b)he has applied for being adjudged as insolvent, or is an undischarged insolvent; or(c)he has been convicted of any offence involving moral turpitude; or(d)he has been guilty of corruption or misconduct in the administration of the Mandir; or(e)he has absented himself from more than three consecutive meetings of the Committee and is unable to explain such absence to the satisfaction of the Committee;(f)he, being a legal practitioner has acted or appeared on behalf of any person against the Committee in any legal proceeding after he has been nominated as a member of the Committee; or(g)he ceases to profess the Hindu Religion or to believe in temple worship; or(h)he has committed or abetted the commission of any act in support or furtherance of the practice of untouchability.(4)A member shall not be removed under sub-section (3) unless he has been given a reasonable opportunity of showing cause against his removal.(5)A member who is removed under sub-section (3) may, within one month from the date of the receipt by him of the order of removal, institute a suit in the Court to set-aside the order.
