Section 4(2) in The Chemical Weapons Convention Rules, 2016
(2)The Central Government may remove from office, the Chairperson if he(a)has been adjudged an insolvent; or(b)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or(c)has become physically or mentally incapable of acting as the Chairperson; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as the Chairperson; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest.
