Section 6 in The Securities and Exchange Board of India Act, 1992
6. Removal of member from office.
The Central Government shall remove a member from office if he—(a)is, or at any time has been, adjudicated as insolvent;(b)is of unsound mind and stands so declared by a competent court;(c)has been convicted of an offence which, in the opinion of the Central Government, involves a moral turpitude;(d)has, in the opinion of the Central Government, so abused his position as to render his continuation in office detrimental to the public interest :Provided that no member shall be removed under this clause unless he has been given a reasonable opportunity of being heard in the matter.
