(1)No person,-(a)who is an undischarged insolvent,(b)who has been adjudged to be of unsound mind by a competent Court,(c)whose name has been removed from the register, or(d)who is a full time officer or servant of the Council, shall be eligible to be elected or nominated or to continue as a member.(2)If any member,-(a)absents himself from three consecutive ordinary meetings of the Council without such reasons as may, in the opinion of the State Government in the case of the President and in the opinion of the Council in the case of any other member, be sufficient, or(b)becomes or is found to be subject to any of the disqualifications mentioned in sub-section (1),the State Government or, as the case may be, the Council shall declare his office vacant,(3)The State Government may, on the recommendation of the Council supported by at least two-thirds of the whole number of members, remove any member elected or nominated under this Act, if such member has been guilty of misconduct in the discharge of his duties as a member or of any disgraceful conduct or has become incapable of performing his duties as member:Provided that no resolution recommending the removal of any member shall be passed by the Council unless the member to who it relates has been given a reasonable reasonable opportunity of showing cause why such recommendation should not be made.(4)The State Government may remove from office the President if he has been guilty of misconduct in the discharge of his duties under this Act, or of any disgraceful conduct, or has become incapable of performing his duties as the President:Provided that no such action shall be taken unless the President is given a reasonable opportunity of showing cause why he should not be removed from office.
