(1)An Independent Member may be removed from the State Police Board by a two-thirds majority of members of the Board on any of the following grounds, namely-(a)proven incompetence; or(b)proven misbehavior; or(c)failure to attend three consecutive meetings of the State Police Board without sufficient cause; or(d)incapacitation by reason of physical or mental infirmity or otherwise becoming unable to discharge his function as a member.
