Section 7 in The M.P. Shri Mahakaleshwar Mandir Adhiniyam, 1982
7. Term of office, resignation and removal of members.
(1)A member nominated under clause (b) or clause (f) 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 a 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; or(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.
