Section 173(9) in Karnataka Municipalities Act, 1964
(9)The Government may after such inquiry as it deems necessary, remove from office the Chairman or any other member, not being an exofficio member, if he,-(a)refuses to act; or(b)has become incapable of acting; or(c)has, in the opinion of the Government, abused his position in the Board so as to render his continuance on the Board detrimental to its interest; or(d)fails, without such reason as may in the opinion of the Government be sufficient, to attend three consecutive meetings of the Board; or(e)ceases to reside within the limits of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] in respect of which the Improvement Board is established; or(f)has since his appointment incurred, in the opinion of the Government, any of the disqualifications specified in sub-section (8); or(g)is otherwise, in the opinion of the Government unsuitable to continue on the Improvement Board:Provided that no order of removal under this sub-section shall be made, unless the member concerned has been given an opportunity to submit his explanation to the Government.
