Section 6(2) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
(2)Government may remove any member, other than ex-officio member, if he,-(a)is declared as undischarged insolvent;(b)becomes incapable of continuing as such, due to physical or mental disability;(c)becomes unsound mind and stands so declared by a court of competent jurisdiction;(d)has been convicted for an offence, which in the opinion of the Government involves moral turpitude or financial irregularities;(e)has, in the opinion of the Government, abused his official position so as to render his continuance in office prejudicial to public interest:Provided that the person shall be given a reasonable opportunity of being heard in the matter.
