Section 14 in Bihar Hindu Religious Trusts Act, 1950
14. Removal of President and members.
- The State Government may remove from office.-(i)the President or any member, if the President or such member-(a)is or becomes subject to any of the disqualifications specified in Section 9; or(b)refuses to act or becomes incapable of acting or acts in a manner which the State Government, after hearing any explanation that he may offer, considers to be prejudicial to the interests of religious trusts;(ii)the President, if he fails, without an excuse which is in the opinion of the State Government sufficient, to attend two consecutive meetings of the Board; and(iii)any member, if he fails, without any excuse which is in the opinion of the State Government sufficient, to attend three consecutive meetings of the Board.
