(2)The State Government may, by notification, remove any non-official member from office :-(a)if without the permission of the Board he is absent from three consecutive meetings of the Board; or(b)if he, being a legal practitioner acts or appears on behalf of any person other than the Board, is in civil, criminal or other legal proceedings in which the Board is interested, either as a party or otherwise; or(c)if he, in the opinion of the State Government is unsuitable or has become incapable of acting as a member or has so abused his position as a member to render his continuance as such member detrimental to the public interest.
