(1)The State Government may remove from office the [Vice President] [Substituted by Rajasthan Act 18 of 1966.] or any member, other than the exofficio member of the Board [x x x] [Omitted by Rajasthan Act 18 of 1966.] on any of the following grounds, namely:-(a)that he is or has become disqualified for such appointment for any of reasons specified in sub-section (2) of section 5, or(b)that he has absented himself from more than four consecutive meetings of the Board without obtaining leave of absence, or(c)that he has been guilty of corruption or misconduct in the administration of the endowment.(1A)[ The President shall cease to hold office as such if the State Government declares that-(a)he has become disqualified for any of the reasons specified in clause (a) to (d), (f) and (g) of sub-section (2) of section 5:or(b)his case falls under clause (c) of sub-section (1):Provided that no such declaration shall be made unless he has been given a reasonable opportunity of showing cause there- against.] [Added by Rajasthan Act 18 of 1966.](2)No person shall be removed under this section unless he has been given a reasonable opportunity of showing cause against his removal.
