Section 9(1) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(1)A member of the Board maybe removed from his office by the High Court on the ground of proved misbehaviour or incapacity on an application made to the High Court as provided in sub-section (2).Explanation. - If a member does any act which is intended or is likely to endanger communal harmony or which tends to promote feelings of enmity or hatred between different classes of citizens in the state, he shall for the purposes of sub-section (1) be deemed to be guilty of misbehaviour.
