Section 6(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)The State Government may suspend from office for such period as it thinks fit or remove from office any member of the Board who,-(a)is of unsound mind and stands so declared by a competent court; or(b)is an undischarged insolvent; or[( c) becomes subject to any disqualification specified in sub-section (1) of section 5.] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.](d)becomes or seeks to become a member of Parliament or any State Legislature or any local authority; or(e)in the opinion of the State Government,-(i)has refused to act; or(ii)has become incapable of acting; or(iii)has so abused his position as a member as to render his continuance on the Board detrimental to the interests of the general public; or(iv)is otherwise unfit to continue as a member; or(f)is convicted of an offence involving moral turpitude.
