Section 15(1) in The Rajasthan Urban Improvement Act, 1959
(1)The State Government may remove from the Trust any Trustee, who-(a)refuses to act, or becomes incapable of acting or absents himself for more than three consecutive months from the meetings of the Trust or of any committee of which he is a member and is unable to explain such absence to the satisfaction of the Trust, or(b)is an undischarged insolvent or has compounded with his creditors, or(c)has been convicted by a criminal court of an offence involving moral turpitude, such conviction not having sub-sequently been set aside, or(d)has knowingly acquired or continued to hold without the permission in writing of the State Government, directly or indirectly or by a partner, any share or interest in any contract or employment with, by or on behalf of the Trust, or(e)has knowingly acted as a Trustee in a matter other than a matter referred to in clause (c) of sub-section (2) in which he or a partner had, directly or indirectly, a personal interest, or in which he was professionally interested on behalf of a client, principal or other person, or(f)has acted in contravention of section 23, or(g)being a legal practitioner, in any suit or other proceedings acts or appears on behalf of any other person against the Trust, or acts or appears on behalf of any other person in any criminal proceeding instituted by or on behalf of the Trust.
