(2)The State Government may, by notification, declare that any Trustee shall cease to be a Trustee if -(a)he has acted in contravention of section 20, or(b)he has been absent from, or is unable to attend, the meetings of the Board for any period exceeding six consecutive months, or(c)he has, without the permission of the Board, been absent from the meetings of the Board for any period exceeding three consecutive months, or(d)he is a salaried servant of the Government, and if his continuance in officer as a Trustee is in the opinion of the State Government undesirable, or(e)in the opinion of the State Government he has become incapable of acting as a Trustee or has so abused his position as a Trustee as to render his continuance as such detrimental to the public interest:Provided that when the State Government proposes to take action under this sub-section, an opportunity of showing cause against the proposed action shall be given to the Trustee concerned, and when such action is taken, the reasons therefor shall be placed on record.
