Section 13(2) in The Assam Evacuee Property Act, 1951
(2)The State Government may at any time remove any member of his 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 an insolvent;(c)that he, in the opinion of the State Government, is incompetent or incapable of 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.
