Section 12(2) in The West Bengal Evacuee Property Act, 1951
(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 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.
