Section 7 in International Financial Services Centres Authority Act, 2019
7. Removal of Member from office.
- The Central Government may remove from office a Member, who -(a)is, or at any time has been, adjudged as insolvent; or(b)has become physically or mentally incapable of acting as a Member; or(c)has been convicted of an offence which in the opinion of the Central Government involves moral turpitude; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member; or(e)has so abused his position so as to render his continuance in office detrimental to public interest:Provided that no Member shall be removed from office under clause (d) or clause (e) unless he has been given a reasonable opportunity of being heard in the matter.
