(1)The State Government may, by notification, [remove the president or any member] [Substituted 'remove any member' by Haryana Act No. 33 of 2019, dated 4.9.2019.] of a committee -(a)if he refuses to act, or becomes, in the opinion of the State Government, incapable of acting, or has been declared a bankrupt or an insolvent by a competent court or has been convicted of any such offence or subjected by a criminal court to any such order as implies, in the opinion of the State Government, a defect of a character which renders him unfit to be a member;(b)if he has been declared by notification to be disqualified for employment in, or has been dismissed from, the public service and the reason for the disqualification or dismissal is such as implies in the opinion of the State Government a defect of character which renders him unfit to [be the president or a member] [Substituted 'be a member' by Haryana Act No. 33 of 2019, dated 4.9.2019.];(c)if he has without reasonable cause in the opinion of the State Government absented himself for more than three consecutive months from the meetings of the committee;(d)[ if he fails to pay any amount due from him to the committee within three months of the service of notice making the claim. It shall be the duty of the [Chief] [Substituted by Haryana Act No. 12 of 1979.] Executive Officer, to serve such a notice at the earliest possible date after the amount has become due.](e)if, in the opinion of the State Government he has flagrantly abused his position [as the president or a member] [Substituted 'as a member' by Haryana Act No. 33 of 2019, dated 4.9.2019.] of the committee or has through his negligence or misconduct been responsible for the loss, or misapplication of any money or property of the committee;(f)if he has, since his election or nomination becomes subject to any disqualification which, if it had existed at the time of his election or nomination, would have rendered him ineligible under any law for the time being in force regulating the qualifications of candidates for election or nomination [***] [Omitted ', or if it appears that he was, at the time of his election or nomination subject to any such disqualification' by Act No. 17 of 2018, dated 19.4.2018];(g)if, being a legal practitioner, he acts or appears in any legal proceeding on behalf of any person against the committee or on behalf of or against the State Government where in the opinion of the State Government such action or appearance is contrary to the interests of the committee :[Provided that no removal of the president or a member shall be notified unless the matter has been enquired into by an officer, not below the rank of an Extra Assistant Commissioner, appointed by the State Government and the president or member concerned has been given a reasonable opportunity of being heard or there is a finding by the competent court in this regard.] [Substituted by Haryana Act No. 33 of 2019, dated 4.9.2019.]
