Section 9 in Travancore-Cochin Hindu Religious Institutions Act, 1950
9.
(1)A member of the Board maybe removed from his office by the High Court on the ground of proved misbehaviour or incapacity on an application made to the High Court as provided in sub-section (2).Explanation. - If a member does any act which is intended or is likely to endanger communal harmony or which tends to promote feelings of enmity or hatred between different classes of citizens in the state, he shall for the purposes of sub-section (1) be deemed to be guilty of misbehaviour.(2)Any such application may be made to the High Court by the Advocate- General or a person belonging to the Hindu Community.(3)Such application shall be heard by a single Judge of the High Court in the first instance. Where it appears to him after such preliminary enquiry as he deems necessary, that there is no prima facie case, he shall reject the application and may make such order as to costs as he deems proper. Where he is of opinion that there is a prima facie case, he shall, after recording his reasons therefore, refer the application to a Division Bench. The Division Bench shall, after such enquiry as it deems fit, pass final orders thereon and make such orders as to costs as it deems proper.(4)The court fee payable in respect of an application under sub-section (1) shall be Rs. 100.
