(1)Except in the case of the President, the Board may remove from office any other member who-(a)absents himself from three consecutive meetings of the Board without such reasons as may, in the opinion of the Board, be sufficient; or(b)is or becomes subject to any of the disqualifications specified in Section 11 ; or(c)refuses to act or becomes incapable to act ; or(d)being a legal practitioner appears in any suit or proceeding, civil or criminal against the Board :Provided that before any member is removed from office, the Board shall call for an explanation from him and record its findings.(2)Any member removed from office by the Board under Sub-section (1) may, within thirty days from the date of his removal, appeal to the State Government and the order of the State Government on such appeal, shall be final/
