15. Removal of Trustees. - (1) The [State Government] may, by notification, declare that any Trustee shall cease to be a Trustee -
(a)if he has acted in contravention of section 23, or(b)if he has been absent from, or is unable to attend, the meetings of the Board for any period exceeding six consecutive months, or(c)if he has, without the permission of the Board, been absent from the meetings of the Board for any period exceeding three consecutive months, or(d)if he is a salaried servant of the Government, and if his continuance in office as a Trustee is, in the opinion of the [State Government], undesirable.(2)The [State Government] shall, by notification declare that a Trustee shall cease to be a Trustee -(c)if he has become disqualified for appointment or election as a Trustee for any of the reasons mentioned in section 9; or(d)if was elected or appointed as being a member of the Corporation, the Bengal Chamber of Commerce or the Bengal National Chamber of Commerce [or the Indian Chamber of Commerce or the Bharat Chamber of Commerce] and if he is, at the date of such notification, no longer a member of the Corporation or such Chamber, as the case may be.(3)If at any time it appears to the [State Government] that the Chairman has shown himself to be unsuitable for his office, or has been guilty of any misconduct or neglect which renders his removal expedient, it may, by notification, declare that the Chairman shall cease to hold office as such.
