Section 190 in Insolvency And Bankruptcy Code, 2016
190. Removal of member from office.
- The Central Government may remove a member from office if he-(a)is an undischarged bankrupt as defined under Part III;(b)has become physically or mentally incapable of acting as a member;(c)has been convicted of an offence, which in the opinion of the Central Government involves moral turpitude;(d)has, so abused his position as to render his continuation in office detrimental to the public interest:Provided that no member shall be removed under clause (d) unless he has been given a reasonable opportunity of being heard in the matter.
