(1)The State Government may, subject to the provisions of this section, on the recommendation of the Committee supported by not less than two-thirds of the number of members present and voting, remove any member if he has been guilty of misconduct in the discharge of his duties (including being found guilty of breach of trust, negligence, mis-application or misappropriation of funds or for having caused loss, damage or wastage of any property of the endowment or registered trusts or of the Temples Fund), or of any disgraceful conduct, or acting in any manner detrimental to the interests of the endowment, the registered trusts or devotees or pilgrims who visit Pandharpur for darshan of any of the deities in the Temples, or has become incapable of performing his duties as a member:Provided that, no such member shall be removed from office, unless he has been given a reasonable opportunity to furnish his explanation, and the Charity Commissioner is also heard.
