Section 12(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(1)The State Government may remove from office, the Chairman, Vice-Chairman, Treasurer or any other member of the Committee, on any of the following grounds, namely,-(a)that a member has incurred any of the disqualifications mentioned in section 11 ;(b)that in the opinion of the State Government, the standard of performance of such person is not found to be satisfactory or not upto the expected performance.
