Section 5 in The Bihar Evacuee Property (Management) Act 1953
5. 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 President of the Committee, 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 the 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 or has been adjudged an insolvent;(c)that he, in the opinion of the State Government, is incompetent, or incapable of performing, 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 subsection (3) of Section 4.
