Section 7(3) in The M.P. Shri Ganapati Mandir Khajrana (Indore) Adhiniyam, 2003
(3)The State Government may, by order, remove a member referred to in sub-section (1) if,-(a)he is of unsound mind and stands so declared by a Competent Court; or(b)he has applied for being adjudged as insolvent, or is an undischarged insolvent; or(c)he has been convicted of any offence involving moral turpitude; or(d)he has been guilty of corruption or misconduct in the administration of the Mandir; or(e)he has absented himself from more than three consecutive meetings of the Committee and is unable to explain such absence to the satisfaction of the Committee;(f)he, being a legal practitioner has acted or appeared on behalf of any person against the Committee in any legal proceeding after he has been nominated as a member of the Committee; or(g)he ceases to profess the Hindu Religion or to believe in temple worship; or(h)he has committed or abetted the commission of any act in support or furtherance of the practice of untouchability.
