Section 12 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
12. Removal of members.
(1)The State Government may remove from office, the Chairman, Vice-Chairman, Treasurer or any other member of the Committee, on any of the following grounds, namely,-(a)that a member has incurred any of the disqualifications mentioned in section 11 ;(b)that in the opinion of the State Government, the standard of performance of such person is not found to be satisfactory or not upto the expected performance.(2)No person shall be removed under this section unless he has been given a reasonable opportunity of showing cause, in writing, in the matter against his removal.(3)The decision of the State Government in this behalf shall be final.
