(1)The State Government may, by notification in the Official Gazette, remove the Chairperson of the Board or any member thereof if he—(a)is or becomes subject to any disqualifications specified in section 16; or(b)refuses to act or is incapable of acting or acts in a manner which the State Government, after hearing any explanation that he may offer, considers to be prejudicial to the interests of the auqaf; or(c)fails in the opinion of the Board, to attend three consecutive meetings of the Board, without sufficient excuse.(2)Where the Chairperson of the Board is removed under sub-section (1), he shall also cease to be a member of the Board.
