Section 13 in The Assam Evacuee Property Act, 1951
13. Resignation and removal of members and filling up of vacancies.
(1)A member of the Committee, other than the President may, by writing under his hand delivered to the prescribed officer of the State Government, resign his office after giving one month's notice of his intention to resign.(2)The State Government may at any time remove any member of his Committee on any of the following grounds, namely :(a)that he has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude ;(b)that he has applied to be adjudged an insolvent;(c)that he, in the opinion of the State Government, is incompetent or incapable of or unfit to perform the duties of his office on account of physical or mental infirmity;(d)that he, in the opinion of the State Government, has been mismanaging the properties of which the Committee has taken charge.(3)In the event of a vacancy occurring in the office of any member of the Committee, other than the President by death, resignation, removal or otherwise, the State Government shall fill-up the vacancy in the manner provided in sub-section (3) of Section 12.
