(1)The State Government may remove from office the [Vice President] [Substituted by Rajasthan Act 18 of 1966.] or any member, other than the exofficio member of the Board [x x x] [Omitted by Rajasthan Act 18 of 1966.] on any of the following grounds, namely:-(a)that he is or has become disqualified for such appointment for any of reasons specified in sub-section (2) of section 5, or(b)that he has absented himself from more than four consecutive meetings of the Board without obtaining leave of absence, or(c)that he has been guilty of corruption or misconduct in the administration of the endowment.
