(1)Except in the case of the President, the Board may remove from office any other member who-(a)absents himself from three consecutive meetings of the Board without such reasons as may, in the opinion of the Board, be sufficient; or(b)is or becomes subject to any of the disqualifications specified in Section 11 ; or(c)refuses to act or becomes incapable to act ; or(d)being a legal practitioner appears in any suit or proceeding, civil or criminal against the Board :Provided that before any member is removed from office, the Board shall call for an explanation from him and record its findings.
