(1)The State Government may remove from the commission the chairman, vice chairman or any member, who in its opinion,-(a)refuses to act: or(b)has become incapable of acting: or(c)has abused his position as a chairman, vice chairman or as a member as to render his continuance in the commission detrimental to the interest of the public; or(d)in the case of a non-official member, if he remains absent without previous permission of the chairman from three consecutive meetings of commission: or(e)is otherwise suitable to continue as chairman, vice chairman or member of the commission.
