(2)The Central Government may remove from office any member of the Committee-(a)who is of unsound mind and stands so declared by a competent court, or(b)who has applied for being adjudged an insolvent, or is an under charged insolvent, or(c)who has been convicted of any offence involving moral turpitude, or(d)who has absented himself for a period of twelve consecutive months from the meetings of the Committee, or(e)whose presence on the Committee would, in the opinion of the Central Government, be prejudicial to the interests of the Durgah.
