(3)The State Government, after considering the report and the explanation together with the comments, if any, of the Enquiring Officer and on being satisfied that the Chairperson or the Vice-Chairperson has failed to discharge the duties of his office or has acted illegally or in contravention of any of the provisions of this Act, or any rules, regulation or bye-laws, shall be notification issued as far as practicable, within six weeks from the date of receipt of the explanation, remove the Chairperson or as the case may be, the Vice-Chairperson.]
