(1)The State Government may remove any Independent Member of the State Police Board at any point of time on any of the following grounds:(a)proven incompetence; or(b)proven misbehaviour; or(c)failure to attend three consecutive meetings of the State Police Board without sufficient reason; or(d)becoming incapable by reasons of physical or mental infirmity; or(e)otherwise becoming unable to discharge his functions as a member; or(f)on the recommendation of the Selection Panel.(2)In addition, an Independent Member may also be removed from the State Police Board by the State Government, if he incurs any of the grounds of ineligibility, specified in this chapter.(3)The State Government shall state in writing the grounds for such removal.
