Section 6 in Wild Life (Protection) Punjab Rules, 1975
6. Removal from the Board.
- The State Government may remove any member from his office if he :-(a)is of unsound mind and stands so declared by a competent medical officer, or(b)is an undischarged insolvent, or(c)is convicted of a criminal offence involving moral turpitude, or(d)without the leave of the Chairman, fails to attend more than three successive meetings of the Board.
