Section 5(2) in The Bihar Evacuee Property (Management) Act 1953
(2)The State Government may at any time remove any member of the Committee on any of the following grounds, namely-(a)that he has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude;(b)that he has applied to be adjudged or has been adjudged an insolvent;(c)that he, in the opinion of the State Government, is incompetent, or incapable of performing, or unfit to perform, the duties of his office on account of physical or mental infirmity;(d)that he, in the opinion of the State Government, has been mismanaging the properties of which the Committee has taken charge.
