Section 48(1) in The West Bengal Housing Industry Regulation Act, 2017
(1)The State Government may remove from office the Chairperson or any Judicial Member or Technical or Administrative Member, as the case may be, of the Appellate Tribunal, who-(a)has been adjudged as an insolvent; or(b)has been convicted of an offence which, in the opinion of the State Government involves moral turpitude; or(c)has become physically or mentally incapable; or(d)has acquired such financial or other interest as is likely to affect pre-judicially his functions; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest.
