Section 16 in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
16. Removal of Chairperson and members.
- The Government may, by notification, remove the Chairperson of the Board or any member thereof, other than ex-officio member, if he-(i)is or becomes subject to any disqualification specified in section 11; or(ii)refuses to act or is incapable of acting or acts in a manner which the Government, after hearing any explanation that he may offer, considers to be prejudicial to the interest of trust or endowment; or(iii)fails, in the opinion of the Board, to attend three consecutive meetings of the Board without sufficient excuse.
