(2)The Chief Commissioner may remove any Commissioner-(a)if he ceases to reside within the municipality continuously for a period of twelve months, or(b)if he refuses to act or becomes incapable of acting as a Commissioner, of if he has been declared by the Chief Commissioner by notification to have violated his oath or affirmation of allegiance, or(c)if without an excuse sufficient in the opinion of the Chief Commissioner he absents himself from four consecutive meetings of the Board, or(d)if, being a legal practitioner, he appears against the Board before any Court in his professional capacity in any case instituted by or against the Board or(e)if he becomes subject to any of the disabilities stated in clauses (ii), (iii), (iv), (v) and (vi) of. Section 15, or(f)if he has, within the meaning of section 55 knowingly acquired or continued to hold without the permission in writing of the Chief Commissioner, directly or indirectly or by a partner, any share or interest in any contract or employment with, by, or on behalf of the Board, or(g)if he is in arrears of any kind of dues to the municipality for more than six months after a bill or a notice has been duly served upon him.
