Section 73CB(6) in The Maharashtra Co-Operative Societies Act, 1960
(6)Notwithstanding anything contained in sub-section (5), the Governor may, by order, remove the State Co-operative Election Commissioner from his office, if he,-(a)is adjudged an insolvent; or(b)has been convicted of an offence which, in the opinion of the Governor involves moral turpitude; or(c)has engaged during his term of office in any paid employment outside the duties of his office; or(d)is, in the opinion of the Governor, unfit to continue in office by reason of infirmity of mind or body; or(e)has acquired such financial or other interest as is likely to affect prejudicially his functions as the State Co-operative Election Commissioner.
