Section 10(2) in The Land Ports Authority of India Rules, 2011
(2)The Central Government terminate, -(a)the appointment of a whole-time Member or part-time member, as the case may be, after giving him a notice of not less than three months, or in lieu thereof, on payment of an amount equal to his salary and allowance, if any, for a period of three months;(b)the appointment of any Member who is a servant of the Central Government or the State Government at any time.
